SHAILESH SURGICALS Vs. KAILESHBHAI RAMESHBHAI RANA

JUDGEMENT

(1.) Heard Mr. Pratik P. Thakkar, learned advocate for the petitioner and Mr. U.T. Mishra, learned advocate for the respondent.

(2.) The petitioner has challenged the award dtd. 4/5/2007 passed by the learned labour Court at Ahmedabad in Reference (LCA) No. 1744 of 2000 whereby learned labour Court directed the petitioner to reinstate the respondent in service with continuity of service and to pay 60% backwages.

(3.) So far as factual background is concerned, it has emerged from the record and from the submissions by learned advocates for the petitioner and respondent that the respondent was visited with the chargesheet dtd. 6/3/2000.