Ujjal Bhuyan, J. - (1.) THIS case was heard on 06.08.2015 and 19.08.2015 was fixed for delivery of judgment. For unavoidable circumstances, judgment could not be delivered on 19.08.2015. Case is listed today for delivery of judgment. Accordingly, judgment is being delivered.
(2.) HEARD Mr. B Chakraborty, learned counsel for the petitioner and Ms. A Bhattacharyya, learned counsel for respondent No. 2. By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of award dated 19.07.2007, passed by the Labour Court, Dibrugarh in Ref. Case No. 4/2004. By the impugned award dated 19.07.2007, Labour Court held that the management was liable to reinstate the workman in her service.
(3.) PETITIONER is the management and workman is respondent No. 2.;