DIST. DY.COLLECTOR Vs. RAMANBHAI BHIKHABHAI AAHIR

JUDGEMENT

(1.) BY way of present petition 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 23rd September, 2005 passed by the Labour Court, Valsad, in Reference (LCV) No.347 of 1999, whereby the Labour Court partly allowed the Reference and directed the petitioner to reinstate the respondent-workman with continuity of service and full back wages and other consequential benefits.

(2.) THE facts of the case in brief are that the respondent- workman raised an industrial dispute on the ground that the petitioner 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 (LCV) No.347 of 1999 and it was decided by way of the impugned judgment and award. Being aggrieved by the same, the present petition has been preferred.

(3.) THEREAFTER , when the petition came up for final hearing before this Court (Coram : H.K. Rathod, J.) on 18 th June, 2007, the following order was passed :