(1.) BY way of this petition, the petitioner has prayed to quash and set aside the order passed by Labour Court, Ahmedabad in Misc. Application No.229/2008 in Reference (LCA) No.668/1998 dated 29.01.2009, whereby, the said application preferred by the petitioner-Panchayat praying for condonation of delay came to be rejected.
(2.) THE facts in brief are that the respondent herein was appointed as a Worker by the petitioner on 01.11.1991. THE respondent worked as such up to 09.01.1996 until her services were brought to an end. THErefore, the respondent raised a dispute, which, ultimately, culminated into a reference before the Labour Court, Ahmedabad. THE Labour Court allowed the said reference vide judgment and award dated 17.12.2003.
(3.) IT has been stated at the Bar that pursuant to the order dated 06.10.2009 passed by this Court, the respondent-workman has been reinstated in service. Therefore, the only question that now requires consideration from this Court is whether the respondent is entitled for the grant of continuity of service and full back wages.