GAJUDDIN AKBAR Vs. NISAKA ENGINEERING P LTD

JUDGEMENT

(1.) The petition challenges the award passed by the Labour Court in Reference (IDA) No. 12 of 1988. By this award, the Labour Court has rejected the reference by concluding that the petitioner had resigned on 6-7-1987. The Labour Court, therefore, refused to grant reinstatement with continuity of service and full back wages.

(2.) The facts giving rise to the present petition are as follows :-

(3.) The reference was opposed by the respondent No. 1. In its written statement, the respondent No. 1 contended that the petitioner had resigned from service w.e.f. 5-8-1987. The respondent No. 1 contended that the petitioner had wanted to open his own workshop and had also applied for a loan under the Educated Employment Scheme.