BABUBHAI BECHARBHAI Vs. CUT FAST GRAINS LTD

JUDGEMENT

(1.) Mr.Vikram Thakor, learned counsel for the petitioner, Mr.J.V. Japee, learned counsel for the respondent No.1, none for the respondent No.2 though served, in each of the petition.

(2.) The petitioners, being aggrieved by the award dtd.11/4/2000 passed by the Labour Court, Jamnagar in Reference (LCJ) Nos.2052, 2053 and 2055 of 1990, are before this Court under Article 227 of the Constitution of India with a submission that the awards made by the Labour Court are patently illegal.

(3.) Mr.Thakor, learned counsel for each of the petitioner submitted that the Court below misinterpreted the words 'Hak-Hissa' and erred in holding that each of the petitioner wanted some amount which was unpaid. He submitted that from the details of the claim and the statements of the witnesses, it would clearly appear that each of the petitioner was asking for reinstatement with full back wages. According to him, even in the operative portion of the award, nothing has been decided by the court below and the court has simply observed that each of the petitioner be paid according to his entitlement, but the court does not decide as to what is the entitlement.