HARISH HIMMATBHAI THAKER Vs. D VIJAYKUMAR

JUDGEMENT

(1.) Heard Shri Rohit Joshi, the learned Counsel for the petitioner and Shri D. Vijaykumar, the respondent, in person.

(2.) The above petition takes exception to the Award dated 7.6.2008 passed by the 4th Labour Court as also the order dated 30.1.2010 passed by the same Court in Misc. Reference (IDA) No. 1/2010.

(3.) Heard the learned Counsel for the parties. The principal contention of the learned Counsel for the petitioner is that the Award passed in the name of a dead person is unsustainable. The learned Counsel would contend that the said Award has been passed without the heirs of the said Himmatbhai Thaker being brought on record and is, therefore, vitiated on the said ground.