PUNIKEM TEXTILE PRIVATE LIMITED Vs. SAMIDHA SANJAY MUNJ

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the Petitioner and the learned counsel appearing on behalf of the Respondent.

(2.) The Petitioner is challenging the award passed by the 2nd Labour Court dated 07/08/2006 whereby 2nd Labour Court was pleased to pass an award in favour of Respondent, directing reinstatement with back wages.

(3.) Brief facts which are relevant for the purpose of deciding this petition are as under:-