BAYER CROPSCIENCE LTD Vs. SAMPADA S SHETYE

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Heard parties. The impugned order, which is challenged in the present petition is passed by the Labour court in a reference, preferred by the respondent no.1 workman. By the said impugned order, it is held that resignation of the respondent No.1 was obtained by force and thus, the resignation is invalid. Secondly, it is held that there is an illegal termination of services of the respondent no.1 with effect from 27th September, 1995. The Labour Court has also directed reinstatement of the respondent no.1 with full back wages and continuity of service.

(3.) Some of the material facts are as under:-