KISHORE AHUJA Vs. BALKRISHNA C KADAM

JUDGEMENT

(1.) The Writ Jurisdiction of this Court under Articles 226 and 227 of the Constitution of India is invoked against the Award dated 31/12/2004 passed by the learned Presiding Officer, 4 th Labour Court, Mumbai by which Award the Reference filed by the Respondent herein has been allowed and the PetitionerCompany has been directed to reinstate the workman i.e. the Respondent herein in service with continuity of service and full back wages w.e.f. 30.09.1996.

(2.) The factual matrix involved in the above Petition can be stated thus :

(3.) The Reference was to the following effect :