MANAGEMENT OF HORTICULTURIST Vs. BANALATA MOHANTY

JUDGEMENT

(1.) This is the second round of challenge by the Petitioner Management concerning the dispute referred to the Labour Court, Bhubaneswar in the following terms:

(2.) Initially, the Labour Court passed an Award dtd. 31/3/2004 in I.D. Case No.152 of 1995 in favour of the workman. That was challenged in this Court by the Management by filing Writ Petition (C) No.4493 of 2005 which was disposed of by this Court by an order dtd. 10/5/2010 and the matter was remitted to the Labour Court for fresh adjudication. It was observed in the said order as under:

(3.) It was further observed as under: