PATDI TALUKA PANCHAYAT Vs. ZEBUNNISHA NATHUMIYA

JUDGEMENT

(1.) WE have heard learned advocates Mr. H.S. Munshaw and Mr. Shakeel Qureshi appearing for the appellant and the respondent employee respectively at length.

(2.) THE present appeal is filed challenging the judgement and order dated 12.12.2003 passed by the Single Judge in Special Civil Application No. 12086 of 2003 whereby the award dated 25.02.2002 passed by the Labour Court, Surendranagar in Reference (LCS) No. 175 of 1993 reinstating the employee with full backwages is confirmed.

(3.) MR. Shakeel Qureshi, learned advocate appearing for the respondent has strongly supported the case of the respondent and the orders passed by the court below and submitted that the respondent is covered by the provisions of section 2(s) of the Act. He submitted that the learned Single Judge has rightly upheld the reinstatement order passed by the Labour Court and therefore this appeal may not be entertained.