JUNAGADH AGRICULTURAL UNIVERSITY Vs. DIVALIBEN PREMJIBHAI

JUDGEMENT

(1.) WE have heard Mr D.G. Chauhan, learned counsel for the appellant and Mr K D Vasavada, learned counsel for the respondent.

(2.) BEING aggrieved and dissatisfied with the impugned judgment and order dated 26.7.2007 passed by the learned Single Judge in Special Civil Application No.4543 of 2001 as well as the Award dated 20.6.2000 passed by the Labour Court, Junagadh in Reference (LCJ) No.1112 of 1990, the appellant has preferred this intra court Letters Patent Appeal on the grounds stated in the memo of Appeal. The brief facts of the case giving rise to the present Appeal are as under:

(3.) LEARNED counsel Mr K D Vasavada for the respondent, on the other hand, has submitted that the findings recorded by the learned Court below are based on appreciation of evidence and therefore, the same need not be interfered with. He has reiterated his submissions that as the respondent was a permanent employee, the Court below was justified in giving benefit of continuity of service and other consequential benefits including awarding of 30% back wages for the illegal retrenchment of the respondent.