KINJAL CHEMICALS Vs. LABOUR COURT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocate Ms.Pahwa waives service of notice of Rule on behalf of the respondent No.2.

(2.) As the issues involved in all petitions are identical, they are decided by this common judgment. The facts of Special Civil Application No.4406 of 2020 are taken for the purpose of adjudication.

(3.) These petitions are filed under Articles 226 and 227 of the Constitution of India, challenging the award dtd. 6/7/2019 passed by the Labour Court, Valsad, in Reference (LCB) No. 80 of 2008, whereby the petitioner was directed to reinstate respondent No.2 to his original post with 30% back wages and the termination order dtd. 6/2/2008 was held illegal.