STATE OF MADHYA PRADESH Vs. LABOUR COURT INDORE

JUDGEMENT

(1.) Challenge in this writ filed under Article 227 of the Constitution of India, is to an award dated 22/09/1997 (Annexure P-7), passed by Labour Court under Section 10 of Industrial Disputes Act. By impugned award, the Labour Court has directed reinstatement of respondent alongwith back wages. It is this award which is impugned by the state.

(2.) Heard Ms. Meena Chafekar, learned Deputy Government Advocate for petitioner State.

(3.) Having heard the learned counsel for the petitioner (State) and having perused the record of the case, I find no substance in the writ, worth admission.