JYOTI SWITCH GEARS LIMITED Vs. DIPSINGH D RATHOD

JUDGEMENT

(1.) Heard learned advocate Mr. Barot for M/s. Trivedi & Gupta for the petitioner and Mr. Master, learned advocate for the respondent workman.

(2.) In this petition under Article 227 of the Constitution of India, the petitioner company has challenged the award made by the Labour Court, Anand in Reference No. 225 of 1991 (Old No. 772/86) dated 12th August, 1996 wherein the labour court has, while setting aside the order of dismissal, granted reinstatement with continuity of service with 60 per cent back wages for the intervening period, with costs of Rs.500.00. Initially, while admitting the petition by issuing rule thereon, this Court passed the following order on 21st March, 1997:

(3.) Thus, while admitting the petition, this court directed the petitioner to reinstate the workman as per the award immediately and to pay wages from the date of the award till the date of his actual reinstatement on or before 7th April, 1997. Award qua back wages has been stayed by this Court.