HOTEL RAHI Vs. ROHIT JAGDISHBHAI K.

JUDGEMENT

(1.) By way of present appeals under Clause 15 of the Letters Patent, the employer has challenged the common oral judgment dtd. 21/4/2022 passed by the learned Single Judge in captioned writ petitions by which the learned Single Judge has partly allowed the writ petitions filed by the appellant herein - original petitioner - employer modifying the order dtd. 25/5/2017 passed by the Presiding Officer, Labour Court No.4, Vadodara in respective references.

(2.) The short facts arising from the record of the case are as follows:

(3.) Learned advocate Mr. Prabhakar Upadhyay with learned advocate Mr. Aakash D. Modi appearing for the appellant - original petitioner - employer would submit that the learned Single Judge has committed error in not accepting the case of the appellant - original petitioner. He has mainly argued that several employees are working with the appellant - employer and therefore, the order of reinstatement ought to have been quashed and set aside instead of granting lump sum compensation . He, therefore, would submit that the appeal be admitted and allowed.