SURESH CHANDUBHAI RAJPUT Vs. MARUTI INDUSTRIES

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 17/4/2017 passed by the learned Single Judge in SCA No. 19368 of 2015, the appellant has preferred this appeal under clause 15 of the Letters Patent.

(2.) Heard Mr. K.R. Mishra, learned advocate for the appellant. Though notice is issued, nobody appears on behalf of respondents.

(3.) The subject matter of challenge in the writ petition filed by the respondents was the award dtd. 29/7/2015 passed in Reference (LCA) No. 272 of 2000. It is no doubt true an ex parte order. However, on bare reading of paras 7 and 8 of the award, we find that no reasons are given. The learned Single Judge while considering the writ petition filed by the employer, has observed thus -