SARPANCH Vs. VAGHELA SHASHIKANT BANSIBHAI

JUDGEMENT

(1.) By way of filing the present petition, the petitioner-Gram Panchayat has challenged the order dtd. 28/8/2019 passed by the Presiding Officer, Labour Court, Kheda in Reference (LCN) Case No.204 of 2018, the reference preferred by the respondent No.1 - workman has been partly allowed by directing the petitioner to reinstate the respondent-workman along with continuity of service and all consequential benefits, without back wages.

(2.) The brief facts of this case are as under.

(3.) Learned advocate for the petitioner has submitted that the petitioner is bound by the directions/ instructions issued by the Government Resolution dtd. 9/8/2017 and in compliance of the same, the services of the respondent-workman was terminated. While relying upon the said Government Resolution, the learned advocate for the petitioner has submitted that in two other writ petitions, wherein also the facts were almost identical, this Court has already dismissed those two petitions. He has further submitted that the facts of this case are identical to the facts of those two petitions, which are dismissed and therefore, appropriate order may be passed.