CHIEF OFFICER Vs. KIRIT GIRDHARLAL PUROHIT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Kakkad has submitted that in similar writ petitions being Special Civil Application Nos. 12848 of 2020, Special Civil Application No. 12867 of 2020, Special Civil Application No. 14582 of 2020, Special Civil Application No. 14584 of 2020 and Special Civil Application No. 14614 of 2020, this Court has rejected the writ petitions in view of alternative remedy.

(2.) In the present writ petition, the petitioner has challenged the award dtd. 8/3/2017 passed by the Presiding Officer, Labour Court, Jamnagar in Reference L.C.D. No. 14 of 1997 (Reference Demand L.C.No.14 of 1997), whereby the petitioner Nagarpalika has been directed to give continuity of service to the respondent-workman since he has already reinstated during the pendency of the award. The Labour Court has also denied the back wages for the intervening period.

(3.) Learned advocate Mr.R.C.Kakkad appearing for the petitioner has submitted that the impugned award is ex parte award as the learned advocate appearing on behalf of the petitioner did not appear and a purshish was also filed by the learned advocate on 7/12/2016/17/1/2017 with regard to having no instructions.