KUTCHH DISTRICT PANCHAYAT Vs. JEETUBHA KHANSANGJI JADEJA

JUDGEMENT

(1.) By means of this Appeal under Clause 15 of the Letters Patent, the Appellant prayed to quash and set aside the order dated 4 th May, 2011 passed by the learned Single Judge rejecting the Special Civil Application No. 5620 of 2011 preferred by the Appellant wherein, order dated 31st August, 2010 passed by the Labour Court at Bhuj in Reference (LCB) No. 78 of 2003 was confirmed by directing to reinstate the respondent in service with continuity but without back wages.

(2.) The factual matrix of the Appeal is described as under:-

(3.) We have heard Learned Advocate Mr. H.S.Munshaw appearing for the Appellant and Learned Advocate Mr. Prabhakar Upadhyay appearing for the Respondent at length.