GUJARAT STATE ROAD TRANSPORT Vs. GULABBHAI ASHARAM PALVE

JUDGEMENT

(1.) HEARD learned counsel for the parties. This petition challenges the Judgment and Award of Labour Court, Valsad dated 22.2.2002 passed in Reference (LCV) No. 1045 of 1998. Both the parties have agreed to terminate the proceedings by an agreement as the workman has already been reinstated in service. Therefore, now the only issue which remains at large which is bothering the parties is regarding payment of back wages. Both the counsels have agreed that petitioner Corporation may pay 50% of the back wages to the respondent workman and respondent workman will accept the same.

(2.) IN that view of the matter, the award of the Labour Court, Valsad impugned in this petition is modified and the petition is accordingly disposed of with a modification that workman will be entitled to 50% of the back wages. It is reported that workman has been retired on attaining the age of superannuation. Accordingly, the petitioner is directed to pay all the retiral benefits to the respondent workman as per modified award. The follow up action will be taken by the Corporation within six months. Rule is made absolute to the aforesaid extent. There shall be no order as to costs.