LAXMI TEXTILE Vs. MAHADEV KISAN SAVANT

JUDGEMENT

(1.) HEARD learned advocate for the petitioner and respondent, who is present in person.

(2.) THE petitioner -employer has approached this Court under Article 227 of the Constitution of India challenging the order passed by the Industrial Court, Ahmedabad on 24.3.2008 passed in Appeal (IC) No. 60 of 2007, whereby, the petitioner is directed to reinstate the workman respondent and original appellant with continuity of service and 50% of back wages from 19.8.1998 and awarded cost of Rs. 1000/ -.

(3.) FACTS in brief deserve to be set out as under.