NARAYAN SUKHTANKAR Vs. NARAYAN P BHOSALE

JUDGEMENT

(1.) This Writ Petition takes exception to the Judgment and Order (Award) passed by the Presiding Officer, 12th Labour Court, Mumbai dated 23rd March 2004 in Reference (IDA) No.460 OF 1995. The Respondent No.1 raised industrial dispute which was referred under Section 10(1) and Section 12(5) of the Industrial Disputes Act, 1947 for adjudication.

(2.) According to the Respondent No.1, he was in the employment of the Petitioner firm M/s.Suman Art Prints since 1985 and by oral intimation, was dismissed from service with effect from 2nd June 1994. According to him, he was entitled for reinstatement in service with full back wages and continuity of service with effect from 2nd June 1994.

(3.) The principal stand taken on behalf of the Petitioner was that the Respondent No.1 was not employed by the Petitioner, for which reason, there was no question of illegal termination of the Respondent No.1 as alleged.