STATE OF GUJARAT Vs. SHAILESHGIRI AMRUTGIRI GOSWAMI

JUDGEMENT

(1.) BY way of these petitions under Articles 226 and 227 of the Constitution of India, the petitioner has inter alia prayed to quash and set aside the judgment and award dated 20th December, 2008 passed by the Labour Court, Rajkot in Reference (LCR) No.455 of 2007 (Old Reference No.183 of 2005), whereby the Labour Court partly allowed the Reference and directed the petitioner only to reinstate the respondent-workman.

(2.) THE facts in brief are that the respondent-workman raised an industrial dispute on the ground that the petitioner had terminated his services in complete breach of the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'). The dispute was numbered as Reference (LCR) No.183 of 2005, which ultimately came to be renumbered as Reference (LCR) No.455 of 2007 and the same were decided by way of the impugned judgments and awards. Being aggrieved by the same, the present petitions have been preferred.

(3.) IN view of aforesaid, the view taken by the Labour Court is just and proper. The Labour Court has assigned cogent and convincing reasons for arriving at the conclusion. I do not find any illegality much less any perversity in the findings recorded by the Labour Court. No case is made out to interfere with the findings recorded by the Labour Court. Hence, present petitions deserve to be dismissed.