WAKSONS CHEMICAL PVT. LTD Vs. RAJNIKANT CHATURBHAI PATEL

JUDGEMENT

(1.) Heard Mr. S.D. Vasavada, learned advocate for the petitioner and Mr. Mishra, learned advocate for the respondent.

(2.) In this petition, the petitioner company has brought under challenge award dated 17.9.2009 passed by the learned Labour Court at Bharuch in Reference (LCB)i No.150 of 2002. By the award impugned in present petition, the learned Labour Court has directed the petitioner company to reinstate the respondent workman on his original post with continuity of service. The learned Labour Court has also directed the petitioner company to pay backwages @ 50% to the respondent workman.

(3.) The petitioner company is aggrieved by the said award.