NABROS PHARMA PVT LTD Vs. KIRAN MOHANBHAI ZALA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) At the outset, it is observed that though served, no-one has appeared on behalf of the respondent-workman. Notice has been served after procuring fresh address of the respondent-workman. Today, the record indicates that the notice of this Court is served.

(3.) Learned Advocate for the petitioner submitted that despite the award of the Labour Court in favour of the respondent-workman, the respondent- workman has failed to report on duty and in fact, the petitioner had also issued several letters by Registered Post-AD to the respondent- workman to join his duty, but the respondent-workman has failed to join the duty.