MATHURAM CINEMA Vs. PRAVIN PRABHUDAS BRAHMBHATT

JUDGEMENT

(1.) THE petitioner has challenged the award dated 23.04.1999 passed by the Labour Court, Ahmedabad in Reference LCA No. 1982 of 1988, whereby the petitioner was directed to reinstate the respondent to his original post with continuity of service and full back wages.

(2.) THE brief facts of the case are that the respondent herein was working with the petitioner as a IVth Grade Operator from 01.01.1979. After completing one year of service with the petitioner, the respondent was terminated by order dated 20.08.1980. Against the said order, the respondent preferred a reference before the Labour Court which came to be allowed and the respondent was granted reinstatement with full back wages.

(3.) I have heard learned counsel for the parties and perused the documents placed on record. While admitting the matter on 07.10.1999, this Court had granted ad interim stay of the impugned award of the Labour Court qua payment of back wages alone. Subsequently, vide order dated 28.12.1999, the ad interim relief was ordered to be continued till the final disposal of the petition, on condition that the petitioner deposits 50 % of the awarded amount in the Registry of this Court. The said amount was to be paid to the respondent on his furnishing security to the satisfaction of the Registrar of this Court.