VASANTJI SISKABHAI SANGHADA Vs. BHIL SEVA MANDAL

JUDGEMENT

(1.) BY way of present petition, the petitioner challenged the judgement and award dated 07.06.2012 passed by the Labour Court, Dahor in Reference (LCD) No. 844 of 2008 as well as order dated 25.04.2012 passed in the said Reference. The petitioner also prayed to allow the reference in full and respondent No.1 may be directed to reinstate the petitioner in service with full backwages consequential benefits and continuity of service.

(2.) NOTICE has been issued by this Court. Mr. Gadhia, learned advocate for the respondent No. 1 produced voucher of grant of lumpsum compensation of Rs. 60000/ in lieu of reinstatement which has been received by the petitioner.

(3.) FOR the misconduct of the petitioner, the respondent has incurred expenses. In that view of the matter, cost of Rs. 2500/ is imposed on the petitioner. Notice is discharged.