GUJARAT AGRICULTURE UNIVERSITY Vs. GOTABHAI NANABHAI PARMAR

JUDGEMENT

(1.) The petitioner has challenged the judgement and award dated 25th September 2002 passed by Labour Court, Anand in Reference (LCA) No.596 of 1992 whereby the Labour Court has directed the petitioner to reinstate the respondent on his original post with continuity of service and with full back wages.

(2.) Heard the learned Advocates for the respective parties at length.

(3.) The respondent workman is being paid as per the provisions of section 17-B of the Act. In view of the peculiar facts of the case this Court has suggested the parties to settle the matter. In pursuance of this suggestion the parties have agreed to an amicable settlement whereby the petitioner has agreed to pay a lump sum compensation in the sum of Rs.1 lac which was accepted by the respondent workman.