Gujarat High Court
Bil vs Devendrakumar on 2 February, 2010
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
Gujarat High Court Case Information System
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SCA/13892/2009 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 13892 of 2009
To
SPECIAL
CIVIL APPLICATION No. 13898 of 2009
=========================================================
BIL
METAL INDUSTRIES LIMITED - Petitioner(s)
Versus
DEVENDRAKUMAR
KANUBHAI PANCHAL - Respondent(s)
=========================================================
Appearance
:
MR
DG SHUKLA for
Petitioner(s) : 1,
None for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE S.R.BRAHMBHATT
Date
: 02/02/2010
COMMON
ORAL ORDER
Heard Shri Shukla learned advocate for the petitioner.
Shri Shukla relied upon the decision of this court in case of Glaxo Laboratories Emplayees Union Vs. M/s. Glaxo India Ltd. reported in 1996 (1) GLR, page 698 and submitted that the nature of undertaking which was demanded did not partake characteristic of confessional statement and hence the same was well within the parameter prescribed for employment. The Labour Court has not appreciated this aspect and passed the order of payment of 50% back wages.
Notice pending admission returnable on 25th February,2010. In the meantime and till the returnable date, ad-interim relief in terms of Paragraph 9 (B)is granted.
(S.R.BRAHMBHATT,J.) Vahid Top