AIROnline 2018 Bom 186 ::AIROnline 2018 Bom 41

Bombay High Court

Hon'ble Judge(s): Ravindra V. Ghuge, , J

Industrial Dispute Act (14 of 1947) , S.2A— Termination - Challenge as to order low Industrial Court granting reinstatement with continuity of service and back wages to petitioner - Petitioner stating that respondents were contractual employees and were engaged through contractor under Contract Labour (Regulation and Abolition ) Act, 1970 - Said contractor not made party - Respondents working from 1964 on rolls of petitioner and CLRA Act was introduced in 1970 - Failure of petitioner to produce any evidence in regards to contractual employment of respondent -Order of Industrial Court granting relief, proper.