KHETIVADI UTPANNA BAJAR QAMITI Vs. NILKAMAL MANGALDAS BAROT

JUDGEMENT

(1.) HEARD Mr.G.M.Joshi, learned advocate for the petitioner employer and Mr.Hemal Dave, learned advocate for the respondent workman.

(2.) CHALLENGE in this petition is made to the award dated 20.07.2001, passed by the Labour Court, Kalol in Reference (LCK) No.131 of 1989, whereby the respondent is ordered to be reinstated in service with all consequential benefits, including back wages.

(3.) THE relevant facts as emerging from the record are to the effect that the petitioner and the respondent had signed an agreement, on a stamp paper, whereby the respondent had agreed to work as a clerk for the period from 07.10.1987 to 30.09.1988. On completion of the said period, as per terms of the agreement, the respondent did not continue as a clerk. He moved Labour Court and in the Reference reinstatement with full back wages is ordered by the Labour Court by the impugned award dated 20.07.2001. It is this award which is challenged in this petition.