NAVSARI NAGARPALIKA Vs. IMTIYAZ IBRAHIM TAILOR

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 10th December 2003 passed by Labour Court, Navsari, in Reference (LCN) No.18 of1999, whereby the Labour Court has directed the petitioner to reinstate the respondent in service with 10% back wages.

(2.) The respondent was working with the petitioner municipality on ad hoc basis. He raised a dispute against his alleged termination which was referred to Labour Court which passed the aforesaid judgement and award.

(3.) It is stated by learned Advocate for the petitioner that the respondent had been reinstated in service, but he has not reported for duty since 1st October 2007. Since the petitioner has already implemented the order of reinstatement, I am of the view that it would not be appropriate the order of reinstatement at this stage. The Labour Court has rejected the contention that there is violation of provisions of section 2(oo)(bb) of the Act and nothing is pointed out in this petition to take a contrary view of the matter.