JITENDRA KUMAR BABUBHAI PARMAR Vs. SHOE LAND

JUDGEMENT

(1.) The present petitioner (workman) challenges the award passed by the Labour Court, Navasari, in Reference (LCN) No. 340/89 whereby the Reference came to be rejected. In the first instance, I must note that the present petition is one under Article 227 of the Constitution of India, where the jurisdiction of this Court is extremely limited and circumscribed by the observations of the Supreme Court in the case of Mohd. Yunus V/s. Mohd. Mustaqin & Ors., In the said decision, Supreme Court has said that "even error of law cannot be corrected". However, Ld. Counsel for the petitioner has emphatically asserted that subsequent decisions of the Supreme Court have deviated from this view whereby examination of the evidence on record is permissible to ascertain the true facts as disclosed from such evidence, in a fit case and by way of an exception.

(2.) XX X XXX XXX.

(3.) XX X XXX XXX.