TALUKA DEVELOPMENT OFFICER Vs. AMARSHI RAMJIBHAI

JUDGEMENT

(1.) Both the above petitions are directed against the judgement and award dated 26th May 2003 passed by Labour Court, Rajkot, in Reference (LCR) No.789 of 1990 whereby the Labour Court directed the Panchayat to reinstate the respondent employee in service with 20% back wages. Special Civil Application No.14240 of 2003 is filed by the Panchayat against the order of reinstatement and back wages and Special Civil Application No.4647 of 2004 is filed by respondent-employee for full back wages.

(2.) According to the petitioner Panchayat the respondent workman was employed only for scarcity work and after the work the respondent workman has raised a dispute wherein the aforesaid judgement and award came to be passed.

(3.) Mr. Hathi for the petitioner Panchayat contended that the respondent workman was employed for specific work, he has no right to be continued on any post and the Labour Court ought not to have directed to reinstate him in service.