NAVJINATH BALKRISHNA SALUNKHE Vs. NATIXIS

JUDGEMENT

(1.) Invoking Article 226 of the Constitution of India, the Petitioner by this Petition has challenged a common judgment and order dated 5 December, 2012 passed by the Industrial Court in the cross Revision Applications filed by the Petitioner as well as the Respondent. The operative part of the impugned judgment and order reads as follows :

(2.) The very Judgment and Order so passed in original Complaint (ULP) No. 88/2008 by the Ld. Judge of 6th Labour Court, Mumbai dt. 31.08.2010 thereby dismissing the complaint stands quashed and set aside.

(3.) In consequence thereupon the original complainant now the applicant by name; Shri Navjinath Salunkhe is hereby held and declared as entitled to be re -employed as per Sec. 23'H' of the Industrial Disputes Act, 1947 in the employment with the respondent Company as 'security guard -cum -office boy' in its employment within a period of one month from today.