RELIANCE INTEGRATED SERVICES PVT. LTD Vs. SATYANANDA MOHANTY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, the Petition is taken up for final hearing.

(2.) By this Petition, Petitioner challenges Judgment and Order, dtd. 15/11/2019 passed by the Member, Industrial Court in Revision Application (ULP) No.25 of 2018 as well as Judgment and Order, dtd. 3/1/2018 passed by Labour Court, Thane in Complaint (ULP) No.107 of 2014. The Labour Court, by its Judgment and Order, dtd. 3/1/2018, has directed reinstatement of Respondent with full Back Wages and continuity of service with effect from 7/7/2014. The Industrial Court has proceeded to reject the Revision Application filed by Petitioner challenging the order of Labour Court.

(3.) Briefly stated, the facts of the case are that the Petitioner is a Company, subsidiary of Reliance Communication Limited and is engaged inter alia in providing telecommunication related service to its' customers. Respondent joined services of Petitioner-Company with effect from 1/3/2006. It is Petitioner's case that the Respondent voluntarily resigned from services of Petitioner-Company on 4/7/2014 by way of submitting Separation Request through E-portal. That he did not report for duties from 5/7/2014. Accordingly, he was paid all his legal dues including monthly wages for the month of July 2014, amount of Rs.44,979.00 on 6/9/2014 towards full and final settlement and gratuity amount of Rs.67,366.00 on 9/9/2014.