IMTIYAZ RAZAKBHAI GANATRA Vs. DHORAJI MUNICIPALITY

JUDGEMENT

(1.) By way of this appeal, appellant challenges judgment and order passed on 01.07.2009 in Special Civil Application No.4160 of 2008 whereby the order passed by the Labour Court, Rajkot in Reference (LCR) No.65 of 2001 in favour of the appellant for 30% back wages with interest of 12% on the amount of back wages along with reinstatement was set aside so far as it related to payment of back wages and interest thereon.

(2.) Workman has therefore, approached this Court with this appeal. It is not in dispute that workman has been reinstated. Only dispute that remains is grant of back wages and interest thereon. In this context, learned Single Judge has observed in para 8 of the order dated 01.07.2009 as under :-

(3.) By making above observations, order for 30% back wages with interest was set aside. Ms.Vyas, learned Advocate for the appellant submitted that it is not correct to state that workman has not established factum of his remaining unemployed during interregnum period in spite of efforts being made by him to secure employment.