PURBANCHAL EDUCATION WELFARE SOCIETY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Dhar, learned counsel for the petitioner and Mr. A Dasgupta, learned Senior Counsel for respondent No.3. Also heard Mr. D Nath, learned Government Advocate, Assam.

(2.) Petitioner is the management and respondent No.3 is the workman.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of award dated 18.09.2017, passed by the Labour Court, Guwahati in Ref. Case No.3/2017 whereby the reference was answered in favour of the workman with a direction to the management to reinstate the workman with full back wages from the date of his suspension till his reinstatement.