RAGHUVEER SYNTHETICS LTD Vs. DALPATKUMAR GOVINDLAL AAHIR

JUDGEMENT

(1.) THIS Appeal under clause 15 of the Letters Patent is at the instance of an employer and is directed against an order dated 22nd March 2012 passed by a learned Single Judge of this Court, by which the learned Single Judge has dismissed a Special Civil Application filed by the employer against the order of the appellate authority, namely, Industrial Court, under the provisions of the Bombay Industrial Relations Act, 1946.

(2.) THE following facts are not in dispute : The respondent -workman was serving as a Clerk in the Costing Department of the appellant Company. Due to rationalization of the Costing Department, the appellant entered into negotiation with the representative of the Union before the Conciliation Officer for abolition of two posts of Clerk in the Costing Department. According to the said agreement dated 1st April 1991, the respondent -workman was retrenched from the service with effect from 8th May 1991.

(3.) AGAINST the said order, the respondent -workman preferred Special Civil Application No.616 of 2003 before a learned Single Judge of this Court and the learned Single Judge, by order dated 9th August 2010, remanded the matter to the Labour Court for considering afresh.