MAVJIBHAI RATNABHAI VIRAS Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction for implementation of the award passed by the Labour Court, Bhavnagar dated 24/07/2000 in Reference (L.C.B.) No. 169/1995.

(2.) It appears that by way of interim relief the learned Single Judge directed the respondent-Corporation to reinstate the petitioner in service.

(3.) Today when the petition is taken up for hearing, Shri Desai, learned advocate appearing on behalf of the respondent-Corporation has stated at the bar that the petitioner has been reinstated in service in the year 2004 and so far as back wages to be paid to the petitioner as per the judgement and award passed by the Labour Court till he his reinstated in service is concerned, the same must have been paid and if not paid the same shall be paid within a period of eight weeks from today.