STATE OF GUAJRAT Vs. NANDUBHAI CHHOTABHAI PATEL

JUDGEMENT

(1.) BY way of this petition, petitioner has challenged judgment and award dated 29.09.2004 passed by the Labour Court in Reference (LCA) No. 1009 of 1992 whereby the Labour Court, Anand has allowed the reference by awarding reinstatement of respondent on his original post with 50 per cent back wages with continuity of service.

(2.) THE brief facts of this case are that the respondent was appointed as 'Chowkidar' at Tarapur on 30.6.1981 and he was working as Rojamdar. The services of respondent came to be terminated by the department on 31.7.1986.

(3.) BEING aggrieved by the said action of the petitioner, the respondent -workman raised a dispute which was referred to the Labour Court and numbered as Reference (LCA) No. 1009 of 1992. The Labour Court after hearing both the parties, passed the aforesaid award which is challenged in the present petition.