DISTRICT PROGRAM OFFICER Vs. MUKTABEN NARAYANBHAI SATUNIYA

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the petitioners have c have challenged the judgment and award dated 6th July 2012 passed by the Labour Court no.2, Ahmedabad in Reference (LCA) no.640 of 2011 whereby the petitioners were directed to reinstate the respondent on her original post with continuity of service and with 20% back wgaes.

(2.) This Court (Coram : Hon'ble Smt. Justice Abhilasha Kumari) passed the following order on 11th September 2012.

(3.) Learned advocate Ms. R.V. Acharya appearing for the petitioners states that the aforesaid order is complied with and the respondent is reinstated in service.