SARPANCH Vs. TULSIDAS MAGANBHAI BAVAJI

JUDGEMENT

(1.) Rule. Mr.Yogen Pandya, learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner Sarpanch of Khadadhar Gram Panchayat, has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned judgement and award dated 29/01/2010 passed by Labour Court, Amreli in Reference Case No.66 of 2004, by which, Labour Court, Amreli has allowed the said Reference by directing the petitioner to reinstate the respondent on his original post with full backwages for the intervening period.