PALCO MATALS LIMITED Vs. SUBHASHBHAI L JANI

JUDGEMENT

(1.) Rule. Mr.Deepak G. Shukla, learned advocate, appearing for Mr.R.V.Desai, learned advocate, waives service of notice or rule on behalf of the respondent.

(2.) Heard Mr.K.M.Patel, learned advocate with learned advocate Mr.D.V.Shah appearing for the petitioner and learned Senior Advocate Mr.S.I.Nanavati with learned advocate Mr.D.G.Shukla appearing for the respondent.

(3.) In the present petition, the petitioner has challenged the award passed by the Labour Court, Ahmedabad, in Reference (LCA) No.1003 of 1997 dated 3rd June 2005 and the order passed in Review Application No.8 of 2005 dated 24th April 2006. The Labour Court has partly allowed the Reference granting reinstatement with 40% back wages and with consequential benefits in favour of the respondent, against which review application filed by the petitioner has been rejected.