MANAGING DIRECTOR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Award dated 24.12.2009 passed by the first respondent-Labour Court in I.D.No.46 of 2005, is under challenge in the present writ petition.

(2.) The writ petitioner is the Managing Director, Aditi Diamonds (P) Limited.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is a Company incorporated under the provisions of the Companies Act, 1956. The writ petitioner is involved in the business of polishing diamonds and has a small compliment of workforce comprising of permanent, temporary and casual workmen, in all totally numbering 135.