AKSHAY CHEMICALS PVT LTD Vs. PURSHOTTAM YADAV

JUDGEMENT

(1.) THE workman Purshottam Yadav, being partly aggrieved by the award dated 31.8.99 passed by the Presiding officer, Labour Court, Bharuch, in Reference LCV No. 630/90 [old Reference LCV No. 55/90], has filed Special Civil Application No. 6849/01 with a prayer that this Court should interfere in the matter and award 100% back wages.

(2.) EMPLOYER - Akshay Chemicals Pvt. Ltd., being aggrieved by the award of the Labour Court, directing reinstatement of workman with 40% back wages, has filed Special Civil Application No. 2816 of 2000.

(3.) THE short facts necessary for disposal of the writ applications are that the workman obtained Reference before the Labour Court on the ground that he had been unceremoniously removed from services on 26.10.89. According to him, provisions of Section 25F of the Industrial Disputes Act, 1947 were not observed and no inquiry was conducted against the interest of the petitioner.