GHANSHYAMSINH KANCHANSINH ZALA Vs. SNR DIST PANCHAYAT

JUDGEMENT

(1.) The petitioner is aggrieved by implementation of the award of the Labour Court as modified by this Court by the employer namely Surendranagar District Panchayat, respondent No.1 herein.

(2.) Briefly stated facts are as follows :

(3.) It is the case of the petitioner that he is not paid full back wages as awarded by the High Court. It is not in dispute that during the pendency of this petition, petitioner has been paid total amount of Rs. 1,07,184/- by way of back wages, etc. It is further the case of the petitioner that he has not been granted benefit of regular increment, that he has not been given other benefits which similarly situated work charge employees had been given. In the petition, petitioner has specifically contended that :