DIVISIONAL CONTROLLER Vs. NIRAV DINESHBHAI SOLANKI

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the judgment and award of the Labour Court, Rajkot, rendered in Reference (LCR)249/ 92, whereby the tribunal partly allowed the said reference.

(2.) THE brief facts leading to filing of the present petition are that the respondent was working with the petitioner from 08.09.2000 and his services were came to be terminated by order dated 22.04.2002. Being aggrieved thereby, the respondent raised an industrial dispute by filing the reference as stated above, wherein the tribunal passed the impugned judgment and award, quashing and setting aside the order of termination dated 24.02.2002, and directed reinstatement of the respondent workman on the original post with continuity of service, but, without backwages and other consequential benefits.

(3.) ON the other hand, learned Counsel for the respondent workman has supported the judgment and award of the tribunal and has prayed to dismiss the petition.