CMC INDIA PROPRIETORY Vs. SAVITABEN ATMARAM SOLANKI

JUDGEMENT

(1.) HEARD learned advocate Mr. K.M. Patel for the petitioner and Mr. Shailesh Patel, learned advocate for the respondents. In this petition, the petitioner has challenged the award made by the Industrial Tribunal, Ahmedabad in Complaint IT No. 198 of 1991 in Reference (IT) No. 668 of 1989 dated 19thNovember, 1993 wherein the Tribunal has set aside the order of termination in respect of two workmen Savitaben Atmaram and Anandiben Valjibhai and has directed the petitioner to reinstate said two workmen with continuity of service with full back wages for the intervening period.