DIRECTOR- SOCIAL DEFENCE DEPARTMENT Vs. HEMMATBHAI VITHALBHAI PATIL

JUDGEMENT

(1.) By way of the present petition, the petitioners - the State under Articles 226 and 227 of the Constitution of India, have challenged the impugned award dtd. 30/10/2003 passed by the Labour Court, Ahmedabad in Reference (LCA) No.1003 of 2000, whereby the Labour Court has allowed the Reference in favour of the respondent - workman by granting reinstatement with 100% backwages and continuity of service. The petitioners - the State Authorities have also challenged the impugned order dtd. 13/3/2008 passed in Misc. Application No.4 of 2006 (for condonation of delay in recalling the order) in Reference (LCA) No.1003 of 2000.

(2.) Heard learned advocates.

(3.) The short facts of the case are as under :