EXECUTIVE ENGINEER Vs. MANGALBHAI GORDHANBHAI MALI

JUDGEMENT

(1.) This Court on 09.08.2010 had passed the following order :- Mr.B.P. Bhatt, learned advocate for the petitioner, has been filing sick-notes consistently. Today also it is reported that he has filed a sick-note. Hence, as a last chance, the matter is adjourned to 16th August 2010. On that day if Mr.Bhatt does not keep well, he will make an alternative arrangement to appear in the matter, failing which the matter will stand dismissed for default.

(2.) Today, also Mr. Bhatt, learned counsel for the petitioner is not present. Since the matter is of the year 2001 and the original reference is of the year 1996, it will not be proper for this Court to adjourned the matter today. Hence, the matter is taken up for hearing in the absence of the learned counsel for the petitioner.

(3.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 17.04.2001 passed by the Labour Court, Vadodara in Reference [LCV] No. 351 of 1996, whereby the Labour Court has directed the petitioner to reinstate the respondent in service with continuity along with full back wages.