- (1.) Leave granted.
(2.) The question which is to be decided in this case relates to the interpretation of Sec. 11(3) of the Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 (hereinafter referred to as "the Act") By this Act, the appellant before us took over the management and assets of several textile undertakings which were closed. Section 11 deals with the relationship of the appellant with the employees of the taken over undertakings.
(3.) Respondent 1 who is the employee in this particular case, had been dismissed in 1983. The dismissal was challenged before the Labour Court. The Labour Court by an award dated 3.01.1986 set aside the order of dismissal and directed that the respondent should be reinstated with all consequential benefits.;