EXECUTIVE ENGINEER Vs. BALOCH BICHHUBEN KANJIKHAN

JUDGEMENT

(1.) The petitioner has challenged the judgment and award dated 3rd May 2008 passed by the Labour Court, Kalol in Reference (LCK) No.493 of 1996 whereby the petitioner was directed to reinstate the respondent and to pay back wages from 16th March 1998.

(2.) As per the case of the respondent, she was working in the department of the petitioner from 21st August 1977 as a Rojamdar. On 21st August 1985 the respondent was informed that there was no work and therefore her services no longer required. She therefore raised a dispute which culminated into a reference and the passing of the award as stated hereinabove.

(3.) While admitting this matter stay was granted. Though served none appears for the respondent.