DAKOR MUNICIPALITY Vs. BHAVIN RAJNIKANT BHATT

JUDGEMENT

(1.) By way of the present Letters Patent Appeal under Clause 15 of the Letters Patent, the appellant- original petitioner has challenged the order dtd. 14/10/2014 passed by the learned Single Judge in Special Civil Application No.7630 of 2014, by which, the learned Single Judge has upheld the judgment and award dtd. 23/8/2013 passed by the Presiding Officer, Labour Court, Nadiad in Reference (LCN) No.383 of 2001, by which, the appellant- Municipality was directed to reinstate respondent workman on his original post with continuity of service with 20% back wages.

(2.) The short facts arise in this appeal are as under:

(3.) The Division Bench of this Court vide order dated 09.02.20215 admitted the present appeal and stayed the order of the Labour Court qua continuity and backwages and observed that reinstatement shall be granted within a period of four weeks from today.