GAMMON INDIA LIMITED Vs. M.R. PRAKASH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The challenge in this petition is to an award dtd. 6/2/2020 passed by the learned Presiding Officer, Labour Court, Mumbai in Reference (IDA) No. 231 of 2016 whereby the Reference made by the Deputy Commissioner of Labour under sec. 12(5) of the Industrial Disputes Act, 1947 regarding the claim of unlawful termination and reinstatement in service with full back wages came to be answered partly in affirmative, and petitioner/employer was directed to reinstate the respondent/workmen with continuity of service and 50% back wages.

(3.) The principal ground of challenge is that the Reference came to be decided without providing an effective opportunity of hearing.