GSRTC Vs. JAYANTILAL GAMBHIRJI BAROT

JUDGEMENT

(1.) Rule. Mr.Rathod, learned Counsel waives service of rule on behalf of the respondent.

(2.) With the consent of the parties the matter is taken up for final hearing.

(3.) The short facts of the case are that the respondent raised the dispute under the Industrial Disputes Act, 1947 after a period of about 17 years, which came to be referred to the Labour Court for adjudication being Reference (LCK) No.626/1998. It appears that before the Labour Court the matter proceeded ex-parte and the award came to be passed on 26-6-2002 in Reference (LCK) No.626/1998, whereby reinstatement is ordered without backwages. The said award of the Labour Court is challenged by the petitioner in this petition which is filed in December, 2003. When the matter was taken up for hearing for the first time on 23-1-2004, this Court has passed the following order: