SUNNI MUSLIM WAKF COMMITTEE Vs. ABDULGANI ISHABHAI KACHHOT

JUDGEMENT

(1.) Heard learned advocates appearing on behalf of respective parties.

(2.) By way of filing above petitions, both parties have challenged very award passed by Labour Court, Ahmedabad in Reference (LCA) No.841 of 1987 dated 22nd June, 2007, where, Labour Court has partly allowed reference and awarded lump-sum amount of compensation Rs. 40,000/- with cost of Rs. 1,000/- in favour of workman in lieu of relief of back wages of interim period and relief of reinstatement.

(3.) In both Special Civil Applications, following order is passed by this Court (Coram : Justice K.M. Thaker) on 28th August, 2008 :-