BHOLASINGH JAYPRAKASH CONSTRUCTION LTD Vs. PRAKASH GOVIND MARATHA

JUDGEMENT

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

(2.) CHALLENGE in this petition is made to the award of the Labour Court, Ahmedabad in Reference (LCA) No.1883 of 1995 dated 19.12.2001 (Annexure -A) to this petition, whereby the action of the petitioner employer of allegedly terminating the service of the respondent workman on 14.12.1994 was held to be illegal and the respondent was ordered to be reinstated in service with 50% back -wages.

(3.) LEARNED advocate for the petitioner has stated that the proceedings initiated by the respondent was abuse of process of law. Attention of the Court is invited to the order of this Court dated 15.09.1994 in Special Civil Application No.8588 of 1994. Attention of this Court is also invited to the order of the Division Bench of this Court dated 19.06.1995 in Miscellaneous Civil Application No.121 of 1995 in Miscellaneous Civil Application No.865 of 1994 in Special Civil Application No.8588 of 1994, which reads as under.