FICOM ORGANICS LTD Vs. DHARMENDRA H. SHAH

JUDGEMENT

(1.) The appellant - original petitioner has filed present appeal under Clause 15 of the Letters Patent against the impugned judgment and order dtd. 29/7/2010 rendered by the learned Single Judge in Special Civil Application No.1361 of 2000 whereby the learned Single Judge partly allowed the petition and quashed and set aside the impugned judgment and award passed by the Labour Court only qua 50% back wages and directed the appellant to reinstate the respondent in service.

(2.) Short facts of the present case are that the respondent - workman was appointed as a Trainee Plant Operator for a period of six months. It is alleged that the performance of the respondent was not satisfactory, he was terminated from the services. The respondent filed Reference before the Labour Court, which came to be partly allowed. Being aggrieved and dissatisfied with the impugned judgment and award, the appellant - original petitioner has preferred captioned petition before this Court, which came to be partly allowed and quashed and set aside the impugned judgment and award passed by the Labour Court by the learned Single Judge.

(3.) Feeling and dissatisfied with the impugned judgment and order passed by the learned Single Judge, the appellant has preferred the present appeal.