HALLMARK DIAMONDS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the parties, heard finally.

(2.) This petition calls in question the legality, propriety and correctness of an ex parte award dtd. 23/5/2022 passed by the learned Presiding Officer, Labour Court, Mumbai, in Reference (IDA) No.12 of 2020. Under the said award, the termination of the service of respondent No.2 - second party by M/s. Hallmark Dimonds - first party/petitioner has been declared illegal and the petitioner has been directed to reinstate respondent No.2 in service with full back-wages from the date of termination, i.e. 25/8/2018.

(3.) Background facts can be stated in brief as under: