GUJARAT STATE CO-OPERATIVE OILINDUSTRIES LTD Vs. SECRETARY

JUDGEMENT

(1.) LEARNED counsel, Mr. Saurabh Mehta appearing with learned Senior Advocate, Mr. S. I. Nanavati submitted that despite their efforts they were not getting any instructions or information from the petitioner. Even otherwise, award of labour Court dated 28-2-1985 impugned in this petition appears to have been made in exercise of the jurisdiction vested in the labour Court and within the terms of reference. No perversity or error apparent on the face of the record having been found, the petition is required to be rejected. It was also seen that after initial grant of limited ad-interim relief, it was vacated by order dated 22nd July 1985 of the Division Bench, and it was practically impossible now to recover any amount, which might have been paid in terms of the impugned award, even if any modification of the award were justified on merits.

(2.) UNDER the above circumstances, the petition is dismissed and Rule is discharged with no order as to costs.