DIVISIONAL CONTROLLER Vs. LAXMANSINH A BARAIYA

JUDGEMENT

(1.) Heard Learned advocate Mr.Mittul Shelat appearing on behalf of the petitioner Corporation and Mr.J.S.Brambhatt, learned advocate for respondent workman.

(2.) This Court has issued notice on 26th September, 2001 and also issued notice as to interim relief.

(3.) In the present petition, the petitioner Corporation has challenged the award passed by the Industrial Tribunal, Ahmedabad in Complaint [I.T.] No.116 / 1996 in Reference [IT] No.63 / 1996 dated 29/01/2000 wherein the tribunal has set aside the order of dismissal dated 26/09/1996 and granted reinstatement with continuity of service with full backwages of the interim period with cost of Rs.1000.00.