RADHAKRISHNA MANI TRIPATHI Vs. L H PATEL

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of the parties. Perused petition and annexures annexed thereto.

(2.) The substantial issue raised is : whether the Labour Court constituted under the provisions of the Industrial Disputes Act, 1947 ("act" for short) can restore or recall the award passed by it after expiry of 30 days from its publication i. e. after it becomes enforceable.

(3.) The parties were directed to submit their written submissions to supplement their oral submissions. Accordingly, both of them have filed their written submissions. The same are taken on record. The facts in nutshell are as under: