STATE OF GUJARAT Vs. GOVINDBHAI KATHADBHAI MAYAID

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioner, a second party employer, has approached this Court under Article 227 of the Constitution of India, challenging the order and award dated 29.12.2008 passed in Reference (L.C.R.) No. 254 of 1997, whereunder the Presiding Officer, Labour Court, Rajkot has allowed the reference partly and directed the petitioner to pay 20% backwages with continuity of service and benefit flowing from the Government Resolution 17.10.1988 and cost of Rs. 1,000/ - with reinstatement.

(3.) THIS Court while issuing notice on 24.11.2009 passed the following order: