TALUKA DEVELOPMENT OFFICER Vs. SURESHCHANDRA SHANABHAI PAREKH

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioners have challenged the award dated 23.10.2019 passed by the Labour Court, Godhra in Reference (T) No.1/2015, by which, the Labour Court directed the petitioners to reinstate the respondent no.1 in service with continuity and 50% backwages.

(2.) Heard learned advocate, Mr. H.S. Munshaw appearing for the petitioners, learned advocate, Mr. Dipak Dave for the respondent no.1 and learned AGP Mr. Bhargav Pandya for the respondent no.2.

(3.) The facts of the case leading to filing of the present petition are as under,