GERMAN REMEDIES LTD Vs. PRATIBHA S TIWATANE

JUDGEMENT

(1.) Rule.

(2.) Counsel appearing on behalf of the Respondents waives service. With the consent of the Counsel and at their request taken up for hearing and final disposal.

(3.) The manner in which the Award has been written by the Judge of the 10th Labour Court at Mumbai leaves much to be desired. By the impugned Award, the reference to adjudication under section 10 of the Industrial Disputes Act, 1947, was allowed by setting aside the termination dated 18th October, 2004 and directing the reinstatement of the workman with full backwages and consequential benefits or in the alternative benefits under a scheme for voluntary retirement.