EXECUTIVE ENGINEER Vs. RAVAL VITTHALBHAI SAGRAMBHAI

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) The petitioners, first party employer in Reference (L.C.A.) No.1179/2000 have approached this Court by way of this petition filed under Articles 226 and 227 of the Constitution of India, challenging the award and order dated 21.05.2010, whereby the concerned Labour Court while partly allowing the reference directed the petitioners to reinstate the workmen on their original posts with 20% of back wages and imposed Rs.1000/- cost.

(3.) The facts leading to filing of this petition deserve to be set out as under.