SARPANCH/TALATI-CUM-MANTRI Vs. GUNVANTRAY RAVISHANKARBHAI RAJYAGURU

JUDGEMENT

(1.) When the matter is called out, learned advocate Mr.Murli Devnani for the appellant tendered a draft amendment. The Draft Amendment is allowed. Learned advocate for the appellant is directed to carry out the draft amendment forthwith.

(2.) By way of the present Letters Patent Appeal, the appellant - original petitioner of Special Civil Application No.19747 of 2019 has challenged the order dtd. 15/11/2019 passed by the learned Single Judge whereby the learned Single Judge disposed of the petition preferred by the present appellant by modifying the award of the Labour Court No.2, Rajkot passed in Reference (LCR) No.28 of 2016 dtd. 2/8/2019 to the effect that the Respondent No.1 shall be entitled to be reinstated in service to his original post with continuity of services, with all consequential benefits flowing from the continuity of services, with 30% back-wages from the date of termination till the Respondent no.1 is reinstated in service. The Labour Court No.2, Rajkot vide award dtd. 2/8/2019 had passed an order directing the reinstatement of the Respondent No.1 with 50% back- wages and the amount of back-wages was modified to the extent of reducing it to 30% from 50% by order impugned in this appeal.

(3.) Heard learned advocate Mr.Murli Devnani for the appellant and learned advocate Ms.Sandhya Nathani for the Respondent No.1.