STATE OF GUJARAT Vs. VILKUBHA JILUBHA TAKMALIYA

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. N.J. Shah for the appellants and learned counsel Mr. K.M. Paul for the respondent.

(2.) Present Letters Patent Appeal has been filed under Clause 15 of the Letters Patent, against the judgment and order passed by learned Single Judge dated 19.2.2002, whereby Special Civil Application No.360 of 2002 filed by the appellants was rejected.

(3.) Brief facts of the case are that respondent was working as Watchman with the appellants and his services came to be terminated with effect from 1.4.1989. Therefore, the respondent raised an industrial dispute, which came to be referred to the Labour Court, Rajkot and registered as Reference (LCR) No.330 of 1990. Labour Court, Rajkot passed judgment and award dated 21.7.2001, quashing and setting aside the order of termination by holding the same to be illegal and directing the appellants to reinstate the respondent on his original post with effect from 1.4.1989 with continuity of service along with 25% back wages.