GUJARAT GUARDIAN LTD. Vs. KIRTESHKUMAR JAGDISHBHAI PATEL

JUDGEMENT

(1.) The present Letters Patent Appeal arises out of order dtd. 25/1/2019 of learned single Judge whereby the Special Civil Application of the appellant-company was dismissed and judgment and award of Labour Court dtd. 1/10/2018 passed in Reference (LCB) No. 329 of 2016 was upheld.

(2.) By the said judgment and award, the Labour Court (1), Bharuch, directed the first party employer to reinstate the respondent workman with 100% back wages and with continuity of service, further requiring to pay all consequential benefits, and also imposed cost of Rs.1000.00.

(3.) The Letters Patent Appeal was subjected to notice on 12/6/2019. Thereafter, in order dtd. 2/8/2019, statement of learned senior advocate for the appellant Mr. K. M. Patel was recorded that the appellant would like to deposit the amount of back wages ordered by the labour court. The amount to be accordingly calculated was directed to be accepted by the registry. Thereafter, the amount was deposited as recorded in order dtd. 21/8/2019 reading as under,