MANAGER OSWAL INDUSTRIES LTD. Vs. OMPRAKASH SHYAMLAL JAYSWAL

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Sweety Samara, learned AGP waives service of notice of rule on behalf of the respondent No.2 and Ms. Dipmala S. Desai, learned counsel waives service of notice of rule on behalf of respondent No.1.

(2.) Present petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India r/w the provisions of Industrial Disputes Act challenging the impugned award dtd. 6/5/2023 in Reference T(LC) No. 24 of 2018 passed by the Labour Court, Kalol, whereby the Labour Court has partly allowed the reference in favour of the workman and granted reinstatement with 50% of wages of his last drawn wages as backwages.

(3.) Facts of the case are that the respondent workman was working in the Furnace department of the petitioner. He was getting Rs.432.00 per day. He was not paid for his overtime work. On 3/10/2017, his service came to be terminated by the petitioner.