SUPERIOR INDUSTRIES LIMITED Vs. DHANI RAM

JUDGEMENT

(1.) Delay in filing and re-filing the appeal is condoned for the reasons mentioned the applications and the same stand disposed of. LPA-1407-2019:

(2.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dated 19.03.2019 passed by the learned single Judge dismissing the petition filed by the appellant challenging the award of the Labour Court.

(3.) The Labour Court answered the reference in favour of respondent-workman holding him entitled to reinstatement with continuity in service with 50% back wages.