ASHIMA SPINFAB Vs. SHYAMJI DAYASHANKAR MISHRA

JUDGEMENT

(1.) Heard Mr. K. M. Patel, learned Senior Counsel and Mr. Mishra, learned advocate for the respondent.

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

(3.) So far as factual backdrop is concerned it has emerged from the record that the petitioner company engaged present respondent in January 1998. The petitioner company styled the respondent and his appointment as appointment of the respondent as "Trainee". The appointment order dated 29. 1. 1998 described the respondent as "trainee".