CHANDRAKANT G. KHAGRAM Vs. MANAGER

JUDGEMENT

(1.) THE petitioner workman in Special Civil Application No.1177 of 2003 has challenged award dated 11.6.2002 made by the Labour Court, Junagadh in Labour Reference (LCJ) No.1386 of 1990, wherein the respondent company has been directed to reinstate the petitioner workman in service with continuity of service with 40% of the backwages for intervening period.

(2.) THIS petition has been preferred by the petitioner challenging the order of 40% of the backwages on the ground that last drawn salary of the petitioner was considered at Rs.2,200/ - and without justification, 60% of the backwages has been denied by the Labour Court, without there being any cogent and convincing reasons.

(3.) FACTS are capsulized for better comprehension of challenges as under: -