INDIAN RAYON INDUSTRIES LTD. Vs. DIPUSINH LAXMANBHAI ZALA

JUDGEMENT

(1.) By way of present appeals under Clause 15 of the Letters Patent, the appellant herein - original petitioner has challenged an oral order dtd. 4/4/2022 passed by the learned Single Judge dismissing the captioned writ petitions filed by the present appellant challenging the judgment and award dtd. 11/4/2017 by which the learned Labour Court, Junagadh directed the appellant herein to reinstate the workmen - respondents herein without back-wages.

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

(3.) Learned advocate Ms. Khushbu Chhaya appearing for the appellant would submit that the learned Labour Court as well as the learned Single Judge committed error in entertaining the case of the workmen since the reference was raised after a period of 4 to 5 years. Learned advocate Ms. Chhaya would further submit that the services of the workmen came to be terminated in the year 2001 i.e. before 21 years and therefore, case of lump sum compensation ought to have been considered. She, therefore, would submit that present appeals be allowed.