IQBAL AHMED KAMARUDDIN Vs. P L MAJUMDAR

JUDGEMENT

(1.) THIS Writ Petition, under Articles 226/227 of the Constitution of India, impugns an Award of the first Labour Court, Thane dated 30th October, 1984, made in Reference (IDA) No. 42 of 1979 under the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as the act ).

(2.) THOUGH the petition is styled as a petition under Articles 226/227 of the Constitution of India, in my view, it can be properly treated as a petition under Article 227 of the Constitution of India and I have done so.

(3.) THE Petitioner raised an Industrial Dispute that he was a workman employed in the industrial establishment of the Second Respondent and alleged that he had been wrongfully dismissed with effect from 25. 9. 1979. He demanded reinstatement in service with full back wages and continuity of service with effect from 25. 9. 1979. His industrial Dispute came to be processed in accordance with the Act and ultimately resulted in a reference to the First Labour Court, Thane, marked as reference (IDA) No. 42 of 1979, for adjudication in accordance with law.