GENERALMANAGER HINDUSTAN ZINC LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the employer against three respondents, one being Union of India, other being Labour Court, and the third being the affected party, the workman.

(2.) The workman appeared on 19-9-2003 as caveator. Thereafter the matter went on being adjourned for one reason or the other. However, on 5-1-2004, the counsels present, submitted that they would like to finally argue the matter at this stage itself, and since respondent Nos. 1 and 2 were only formal party, and the affected parties respondent was duly represented, I have heard the learned counsel for final disposal, on 14-1-2004.

(3.) The petitioner has filed the present writ petition, against the award of the Industrial Tribunal-cum-Labour Court, Udaipur, dated 20-5-2003 (Annexure 4), whereby the learned Labour Court set aside the impugned order of dismissal, and instead, imposed punishment of forfeiture of 50% back wages only, and ordered reinstatement.