DAMNAGAR NAGAR PANCHAYAT Vs. DAYAL TAPUBHAI

JUDGEMENT

(1.) Though served, none appears for the respondent. Since the matter is very old, the same is taken up for hearing.

(2.) The petitioner has challenged the judgement and award dated 11th April 2000 passed by Presiding Officer,Labour Court, Amreli in Reference No.21 of 1998 whereby the petitioner was directed to reinstate the respondent on his original post with 50% back wages.

(3.) Heard the learned Advocate for the petitioenr. Having considered the submissions and perused the record of the case, it transpires that the issue involved in the present case is squarely covered by a Full Bench decision of this Court in the case of Amreli Municipality V. G.P.M.E. Union, reported in 2004(3) 1841. The ratio laid down in the said decision reads as under: 12.1 After considering the decisions cited before us, the following principles emerge: