PARBATBHAI MULUBHAI NANERA Vs. PORBANDAR NAGAR PALIKA

JUDGEMENT

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

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

(3.) The present petition has been preferred by the petitioner challenging the impugned judgement and award dated 11/03/2010 passed by Labour Court, Junagadh, Camp at Porbandar in Reference (LCJ) No.135 of 2000, by which, Labour Court, Junagadh has directed to pay lumpsum monetary compensation of Rs.15,000/- in lieu of reinstatement and backwages to the petitioner herein. It is to be noted that this Court issued Notice only for the purpose of enhancing the amount of compensation in lieu of reinstatement and backwages considering seven years service as daily wager.