STATE OF MADHYA PRADESH Vs. KISHORE SINGH YADAV

JUDGEMENT

(1.) With the consent of learned counsel for the parties the matter is finally heard.

(2.) Petition is directed against the Award passed by the Labour Court, directing reinstatement of respondent without back wages.

(3.) The labour Court was in seisin with the following industrial dispute referred to it for adjudication by the appropriate Government vide communication dated 09.04.2010: