DEPUTY EXECUTIVE ENGINEER Vs. RAJATSINGH PRABHATSINH JADEJA

JUDGEMENT

(1.) This is a petition preferred by the petitioner - employer seeking for the following main relief :-

(2.) This Court, vide order dated 26/07/2010, issued Rule and stayed the impugned Award qua back-wagers only.

(3.) It appears that the respondent workman has already been instated on and from 20/9/2010 and therefore, the dispute is only with regard to 20% back-wages, although challenge is made by the petitioners to the entire Judgement and Award.