SOMNATH TRUST Vs. YASHVANT J PATHAK

JUDGEMENT

(1.) . Rule. Mr. S.A. Sheikh, learned Advocate, appears and waives service of Rule on behalf of the respondent-workman.

(2.) With the consent of the learned Advocate appearing for both the parties, the matter is taken up for final disposal.

(3.) The present petition is filed for quashing and setting aside the order dated 30/08/2000 passed by the Labour Court, Junagadh, in Reference (LCJ) No. 149 of 1991 published on 19th March, 2001, whereby, the order dated 17/06/1991 dismissing the respondent-workman from service is quashed and set aside and respondent-workman is ordered reinstatement on his original post with continuity of service with 40% of back wages with costs of Rs.1500=00.