DHARAMPUR NAGARPALIKA Vs. MAHENDRASINH NARSINH PADHIYAR

JUDGEMENT

(1.) Heard learned senior advocate Mr. K.M. Patel with learned advocate Mr. Deepak Sanchela for the appellant and learned advocate Mr. Krutarth Pandya for the respondent, at length.

(2.) By fling this Letters Patent Appeal, the appellant Municipality through Chief Officer has called in question the order dtd. 13/2/2020 as well as the modified order dtd. 7/9/2020 passed by the learned Single Judge in Special Civil Application No. 2404 of 2017. Learned Single Judge confirmed the order of Labour Court regarding reinstatement of the respondent workman with continuity of service. At the same time, in respect of period of 1995 till 2001, the benefit of backwages was not granted and accordingly the judgment an award of the Labour Court was modified.

(3.) The petition was filed by the petitioner Municipality in which it had challenged the judgment and award dtd. 7/10/2016 delivered by the Labour Court, Valsad in Reference (LCV) No. 35 of 2011, the respondent workman had invoked the jurisdiction of the Labour Court seeking relief of reinstatement with back wages.