SWAPNA POOJA SHIKSHAN SANSTHA Vs. KADUBAI RAMKRUSHNA NAGARE

JUDGEMENT

(1.) The petitioner / management is aggrieved by the judgment and award dated 1.12.2012, delivered by the Labour Court in Reference IDA No. 386 of 2008, by which, the oral termination of the respondent on 16.4.2007 has been set aside and she is granted reinstatement with continuity and full backwages.

(2.) I have considered the strenuous submissions of the learned Advocates for the respective sides and have gone through the affidavit in reply filed by the respondent / original second party / workman.

(3.) The relevant factors are as under:-