D.S.L.HAYDROWALT LTD. Vs. P. UNNIKRISHNAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(2.) The legality, propriety and correctness of an Award dtd. 4/2/2019 passed by the learned Presiding Officer, Labour Court, Mumbai, in Reference IDA No.147 of 2016 is called in question by the Petitioner-employer. By the said award, the Petitioner-first party has been directed to reinstate the Respondent-second party in service with full backwages and continuity of service with effect from 16/5/2015.

(3.) The Petitioner is a Company incorporated under the Companies Act , 1956. The Petitioner claims, on 18/3/2023 Respondent was employed as a Secretary to its director. On account of unsatisfactory performance, the services of the Respondent were terminated by an order dtd. 15/5/2015. The Respondent raised an industrial dispute. Upon failure of conciliation, the Appropriate Government made a Reference for adjudication of the industrial dispute to the Labour Court, Mumbai.