BOMBAY LABOUR UNION Vs. BHARTIYA AROGYA NIDHI

JUDGEMENT

(1.) By this appeal, the Appellant challenges order dated March 12, 2005 passed by the learned single Judge of this Court in Writ Petition No. 557/1997. That Writ Petition was filed by the Respondent challenging the Award passed by the Labour Court dated October 15, 1996 in Reference I.D. No. 319/1988.

(2.) The facts giving rise to this appeal are that:

(3.) The Respondent runs a hospital. The workmen involved were working with the hospital. A departmental inquiry was held against them. They were found guilty of the charge levelled against them and punishment of dismissal was imposed. Under the Industrial Disputes Act, a reference was made by the appropriate Government to the Labour Court. The Labour Court made Part-1 of the Award dated July 18, 1995. The operative part of the Award reads as under: