MILESTONE FRANKI STALL MUMBAI Vs. MATHEW D SOUZA

JUDGEMENT

(1.) Heard learned Advocates for the parties. Perused records.

(2.) By this Writ Petition, the Petitioner employer has impugned the Award passed by the Presiding Officer, Fifth Labour Court, Mumbai, dated 30th April, 2004 in Reference (IDA) No. 538 of 1998, allowing the Reference and declaring that the termination of services of the Respondent No. 1 w.e.f. 10th April, 1994 is illegal and contrary to the provisions of law. By the said Award, the Petitioner is directed to reinstate the Respondent No. 1 with continuity of service and full back wages w.e.f. 10th April, 1996 within one month from the date of publication of the Award.

(3.) The facts in the matter are as follows: