MANAGER, BHOOTEACHANG TEA ESTATE Vs. PRESIDING OFFICER, LABOUR COURT AND ANR.

JUDGEMENT

(1.) THE Government of Assam by notification dated 21.11.1992 referred the following two questions to the learned Labour Court, Assam at Guwahati for adjudication :

(2.) IF not, are the said workmen entitled to reinstatement with full back wages and other benefits, if any, or any other relief in lieu of reinstatement ?

(3.) THE very elaborate submissions advanced by the learned senior counsel on behalf of the writ petitioner can be conveniently compartmentalized into three broad categories.