TWINCLE APPARELS Vs. JITENDRA KUMAR PATEL

JUDGEMENT

(1.) The petition impugns an Award dated 1st July, 2005 passed by the Presiding Officer, 1st Labour Court, Mumbai. The operative part of the impugned Award reads as under:

(2.) The workman, in view of his alleged termination, had raised an industrial dispute. The conciliation proceedings failed and the matter was referred to the Labour Court. The terms of the Reference were as follows:

(3.) The workman stepped into the witness box and has examined himself. His alleged co-employee one Tarik Shaikh has also given evidence in support of the workman. On behalf of the petitioners, the proprietor Mr. Deepak P. Jain, the petitioner No. 2 has adduced evidence.