AMRELI NAGAR PALIKA Vs. YOGESH H THAKKAR

JUDGEMENT

(1.) BY way of this petition, the employer, Amreli Municipality, has challenged the award passed by Labour Court, Amreli in Reference (LCN) No.13 of 2000 dated 15th March, 2001, whereby, the respondent-workman was ordered to be reinstated in the service of the petitioner-Municipality.

(2.) HEARD Mr.Ketan D.Shah learned advocate for the petitioner, and Mr.P.H.Pathak learned advocate for respondent, workman.

(3.) ON behalf of the respondent-workman, it is contended by learned advocate Mr.Pathak, that on the basis of the material on record, the Labour Court came to the conclusion that the termination was illegal and the workman was entitled to reinstatement and since the Labour Court has, on over all evaluation of facts and material on record, directed reinstatement, this Court may not interfere with the same. Learned advocate Mr.Pathak also contended that no oral or documentary evidences were produced before the Labour Court and therefore, the say of the petitioner-Municipality, may not be taken into consideration. Learned advocate for the respondent-workman, in support of his submissions, has relied on following judgments: