STATE OF GUJARAT Vs. KALIDAS ISHWARBHAI PRAJAPATI

JUDGEMENT

(1.) Heard Mr. Chintan Dave, learned Assistant Government Pleader for the applicant State.

(2.) Being aggrieved and dissatisfied with the impugned judgment and order dated 05.08.2019 passed in Special Civil Application No. 4363 of 2008, the State has preferred this Appeal under Clause 15 of the Letters Patent.

(3.) The appellant herein has preferred Writ Petition being Special Civil Application No. 4363 of 2008 challenging the judgment and award dated 10.08.2007 rendered in Reference (LCA) No. 681 of 1991, whereby, the learned Labour Court was pleased to pass an award of reinstatement with 20% back wages in favour of respondent.