SHRENO LIMITED Vs. ARVINDBHAI BHAGAVATBHAI PANCHAL & 1

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. The appellant, who happen to be petitioneremployer before this Court in S.C.A. No.910 of 2012, has taken out this Letters Patent Appeal, challenging the order of the learned Single Judge and seeking prayers and reliefs, as mentioned in the Special Civil Application, which are reproduced hereinbelow;

(2.) Facts in brief, leading to filing of appeal, as could be gathered from the memo of Letters Patent Appeal and Special Civil Application, deserve to be set out as under;

(3.) Learned counsel appearing for the appellant invited this Court's attention to the settlement, which is said to have been made basis for rejecting the Special Civil Application and concurring with the order passed by the Labour Court and submitted that, that settlement was not the settlement so as to encompass the present respondent employee also. The plain and simple reading of the same would, on the face of it, clearly indicate that the settlement at the best could have been pressed into service only by way of drawing analogy.