SURENDRANAGAR DUDHREJ MUNICIPALITY Vs. SURENDRANAGAR DUDHREJ MUNICIPALITY

JUDGEMENT

(1.) This appeal is directed against the order dated 28th October 2002 passed by the learned Single Judge in Special Civil Application No.11021 of 2002 whereby the learned Single Judge rejected the petition filed by the petitioner Surendranagar Dudhrej Municipality challenging the judgment and award dated 11th May 2001 passed by the Labour Court, Surendranagar in Reference (LCS) No.228 of 1992 whereby the Reference is partly allowed by holding the action of the petitioner of dismissing the respondent from service as illegal.

(2.) None present for the parties. We have waited for the learned counsel for sufficiently long time. We have even sent our Court officials to summon them. But, nobody has cared to appear.

(3.) We have perused the order of the learned Single Judge. The learned Single Judge has noticed that the order of the Labour Court has more particularly been assailed on the count of back wages which were awarded to the tune of 25%. The learned Single Judge further noticed that no evidence was produced by the appellant to the effect whether the workman was gainfully employed or not. In that view of the matter, the learned Single Judge rejected the Special Civil Application filed against the award of the labour court.