KANORIA CHEMICAL INDUSTRIES LTD Vs. DESAI PARESHKUMAR SHYAMLAL

JUDGEMENT

(1.) Heard Ms. Parikh, learned advocate for the petitioner and Mr. V.M. Vyas, learned advocate for Mr. A.J. Yagnik, learned advocate for the respondent workman.

(2.) In present petition the petitioner has prayed, inter alia, that:-

(3.) The petitioner employer is aggrieved by award dated 14.10.2016 passed by learned Labour Court at Bharuch in Reference (LCB) No. 212 of 2013 whereby learned Labour Court partly allowed the reference and directed the employer to reinstate the claimant on his post with continuity of service and 20% backwages.