J.W.MARRIOTT Vs. NILESH KANOJIA

JUDGEMENT

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

(2.) Petitioner-employer has filed this petition challenging the judgment and order dtd. 13/9/2023 passed by the Third Labour Court, Mumbai partly allowing Complaint (ULP) No.168/2018 filed by the Respondent-employee and directing reinstatement of Respondent in service w.e.f. 10/7/2018 with continuity of service and other consequential benefits, but without backwages. The Revision Application (ULP) No.88/2023 preferred by the Petitioners has been rejected by the Industrial Court by judgment and order dtd. 14/3/2024, which is also the subject matter of challenge in the present petition.

(3.) The employee is impleaded as Respondent No.1 in the present petition and General Manager of the Hotel- Mr. Sharad Puri and Director of Human Resources-Ms. Priya Thakur Singh has been impleaded as proforma Respondent Nos.2 and 3 on account of their impleadment as Respondent in Complaint (ULP) No.168/2018. Therefore, the real contesting party in the present petition is Respondent No.1 who shall hereinafter be referred to as the 'Respondent'.