PLATEWEL PROCESSORS & CHEMICALS Vs. BIPINBHAI MAGANBHAI PATEL

JUDGEMENT

(1.) Heard Mr.Jigar M. Patel, learned counsel for the petitioner and Mr.M.T.M. Hakim, learned counsel for the respondent.

(2.) The petitioner employer, being aggrieved by the award dtd.28/10/1999 passed by the Labour Court, Vadodara in Reference (LCV) No.498 of 1997, is before this Court with a submission that the court below was absolutely unjustified in making the award in sum of Rs.60,000=00 in favour of the workman, despite the workman having admitted that the domestic / departmental inquiry was valid and justified.

(3.) On 22/10/1996, a chargesheet was issued to the respondent workman leveling the charges that he was indulged in insubordination, was not complying with the directions given to him, was leaving the working place without any authority or permission and was not performing the duty assigned to him.