INSTITUTE OF HOTEL MANAGEMENT Vs. SAVABHAI GOBARBHAI PARMAR

JUDGEMENT

(1.) So far as Special Civil Application No. 8018 of 1996 is concerned, the same has been filed by the petitioner Institute of Hotel Management challenging the judgment and award passed by the Presiding Officer, Labour Court, Ahmedabad dated 21.06.1996 in Reference (LCA) No. 2321 of 1988, by which the petitioner Institute of Hotel Management has been directed to reinstate the respondent workman on his original post with continuity of service and also directed to pay 40% back wages for the intervening period.

(2.) So far as Special Civil Application No. 1311 of 1997 is concerned, the same is filed by Savabhai Gobarbhai workman for enforcement of the award passed by the Presiding Officer, Labour Court, Ahmedabad dated 21.06.1996 in Reference (LCA) No. 2321 of 1988 and also the denial of remaining 60% back wages. It appears from the record that Special Civil Application No.8018 of 1996 has been admitted as back as on 24.04.1997, but no interim relief has been granted. It also appears that so far as Special Civil Application No. 1311 of 1997 is concerned, the same is ordered to be heard with Special Civil Application No.8018 of 1996.

(3.) It can been seen from the record that the respondent "workman has raised industrial dispute being Reference No. 2321 of 1988 before the Labour Court, Ahmedabad. The Labour Court, Ahmedabad, after appreciating the evidence on record, by its judgment and award dated 21.06.1996 directed the petitioner Institute of Hotel Management to reinstate the respondent workman on his original post with continuity of service and also directed the petitioner Institute of Hotel Management to pay 40% back wages to the respondent workman for the intervening period.