PASCHIM GUJARAT VIJ LTD Vs. PARMAR MULAJI THAKARSHI

JUDGEMENT

(1.) IN both these petitions, the challenge is to the judgment and award passed in Reference (LCJ) No.356 of 1991 dated 4.5.2000 passed by Presiding Officer, Labour Court, Jamnagar. The Presiding Officer, Labour Court, Jamnagar by impugned judgment and award was pleased to partly allow the Reference directing the employer i.e. erstwhile Gujarat Electricity Board (now known as Paschim Gujarat Vij Company Limited) and directing the respondent to reinstate the respondent workman without any back wages.

(2.) SPECIAL Civil Application No. 2940 of 2001 is filed by Paschim Gujarat Vij Company Limited (formerly known as 'Gujarat Electricity Board') whereby the judgment and award of reinstatement is challenged in writ petition being Writ Petition No. 1130 of 2001 is filed by the respondent workman challenging non -grant of back wages.

(3.) AS recorded above, as the same Award is challenged in both these petitions, both these petitions were ordered to be heard together and are hereby disposed of by common judgment.