PANCHMAHAL STEEL LIMITED Vs. RANJITSINH UDAYSINH PARMAR

JUDGEMENT

(1.) Rule returnable forthwith. Mr. I.G. Joshi, learned advocate waives service of rule on behalf of respondents.

(2.) Employer-Company has filed this petition challenging the award of Labour Court, Godhra in Reference (T) No.205 of 2001, wherein the Labour Court while quashing and setting aside the order of dismissal directed the petitioner - Company to reinstate respondent - workman to his original post with continuity of service and also awarded 100% backwages.

(3.) Facts referred in the petition are as under: