CHANDULAL BAVABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 24.08.2011 this Court issued rule and notice as to interim relief returnable today. On a request made by learned advocate Mr.Kinariwala appearing with Mr.Nikunj D. Balar for the petitioner the matter is taken up for final hearing and disposal. Learned Assistant Government Pleader for respondent-State has no objection to the same.

(2.) The present petition is filed being aggrieved by award and order dated 19th March 2011 passed by the learned Presiding Officer, Labour Court, Junagadh in Reference (LCJ) No.215 of 2003.

(3.) By order and award under challenge the learned Judge of the Labour Court, Junagadh was pleased to partly allow the reference and hold the action of the respondents of terminating the services of the petitioner on 05.09.2000 as illegal. The learned Judge is pleased to award lump sum compensation in a sum of Rs.30,000/- (Rupees thirty thousand only) in lieu of reinstatement. The learned Judge was pleased to order that this amount be paid within 30 days from the date of publication of the award. The learned Judge was also pleased to order payment of Rs.1000/- in favour of the applicant towards expenses of the proceedings.