ORBIT BEARINGS INDIA LTD Vs. SHILABEN NATVARLAL MAKWANA

JUDGEMENT

(1.) Heard Mr. Gogia, learned advocate for the petitioner and Mr. Vyas, learned advocate for the respondent.

(2.) In present petition the petitioner has challenged award dated 31.12.2007 passed by the learned labour Court at Rajkot in Reference (LCR) No.59 of 2001 whereby the learned Labaour Court has directed the petitioner to reinstate the respondent in service on her original post with 25% backwages.

(3.) So far as relevant facts are concerned it has emerged from the record and from the submissions by learned advocates for the contesting parties that the respondent herein had raised industrial dispute with the allegation that the petitioner terminated her service illegally and arbitrarily without complying procedure prescribed by law. The appropriate Government referred the said dispute for adjudication to learned Labour Court at Rajkot. The said reference came to be registered as Reference (LCR) No. 59 of 2001. The learned Labour Court rejected the said reference vide order dated 31.12.2007.