CEASEFIRE INDUSTRIES LTD. Vs. ANUJ KUMAR PODDAR

JUDGEMENT

(1.) The present writ application has been filed by Petitioner praying therein for the following reliefs:

(2.) Petitioner Company has challenged the impugned order dtd. 28/6/2019 by which learned Labour Court directed the management of Petitioner Company to reinstate Respondent no.1who was an employee of the Petitioner Company back in service with half back wages, while setting aside order of termination dtd. 11/2/2016 in spite of the fact that Respondent no. 1 accepted the order of termination from service and further requested for and accepted payment of full and final settlement amount in his favour.

(3.) Petitioner is a Company registered under the Companies Act, 1956 engaged in the business of manufacturing and sale of fire extinguishers. In the State of Jharkhand, Petitioner Company is primarily engaged in the business of sale and marketing of fire extinguishers.