FACTORY MANAGER Vs. KHERUNBIBI ALIAS SULTANA USMANBHAI

JUDGEMENT

(1.) HEARD learned Advocate Mr. BR Gupta for the petitioner and Ms. Sonal D. Vyas, learned Advocate for the respondents.

(2.) THROUGH this petition under Article 227 of the Constitution of India, the petitioner has challenged the order made by the labour court in Recovery No. 1101 of 1989 dated 27. 5. 1997 wherein the petitioner herein was directed to pay to the workman his due amount of Rs. 51790. 60 ps.

(3.) THE petition was admitted by this Court by issuing rule and also granted interim relief during the pendency of the petition.