AMSAL CHEM PVT.LTD. Vs. L.G.PRAJAPATI

JUDGEMENT

(1.) THE present petition is filed challenging the award dated 15.04.2004 passed by the Labour Court, Bharuch in Reference (LCB) No. 110 of 1996 whereby the labour court partly allowing the reference directed the petitioner to reinstate the respondent workman on his original post with 70% backwages.

(2.) IT is the case of the petitioner that the workman was employed by a security agency engaged by the petitioner as Security Contractor. It is the case of the petitioner that the respondent workman was not in employment of the petitioner and that there was no master servant relationship between them. However, when the service of the respondent workman was relieved from service, he preferred reference before the Labour Court. The Labour Court after hearing the parties passed the aforesaid award. Being aggrieved by the same, the present petition is preferred.

(3.) MR . PH Pathak, learned advocate appearing for the respondent-workman supported the impugned award and submitted that the same does not call for any interference by this Court.