SACHIV KRISHI UPAJ MANDI SAMITI Vs. KALYAN SINGH

JUDGEMENT

(1.) THE decision rendered in this petition shall also govern disposal of other connected writ petitions being W. P. Nos. 7, 8, 9, 11, 12 and 13 of 2003, as they arise out of a common order.

(2.) HAVING heard the learned Counsel for the petitioner and having perused the record of the case, I find no merit in the writ and hence, it merits dismissal in limine.

(3.) IT is a writ under Article 227 of the Constitution of India, It seeks to assail an award dated 28-10-2002, passed by Labour Court, Khandwa in Case No. 20 of 2001, whereby the Labour Court has been pleased to answer the reference made under Section 10 of the Industrial Disputes Act in favour of respondent by directing his reinstatement in service with full back wages.