USHABEN BALAKRISHNA Vs. GUJARAT HEAVY CHEMICALS LIMITED

JUDGEMENT

(1.) This petition is filed challenging the order dtd. 30/11/2021 passed by the Labour Court, Ahmedabad, in Reference (LCA) No. 100 of 2015, wherein the Labour Court, Ahmedabad rejected the reference made by present petitioner.

(2.) Facts in brief are as under:

(3.) Heard learned advocate Mr. Salman Khan for the petitioner. He submitted that judgment and award dtd. 30/11/2021, passed in Reference (LCA) No. 100 of 2015 is bad in law on the following grounds.