STATE OF GUJARAT Vs. ARJUNBHAI MAGANBHAI CHAUHAN

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dipak Dave, learned advocate waives service of notice of Rule for and on behalf of respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) The State has challenged the award of the Labour Court passed below Exh.20 in Reference (T) No.814/2020 dtd. 14/5/2019, by which, the labour Court has awarded reinstatement without back wages. Before the labour Court, the terms of Reference with regard to the respondents were as to whether the workman who was working as a Daily Wager with effect from 21/1/1984 deserved to be reinstated in service. The stand of the State before the labour Court in its Written Statement Exh.7 was that the State was not an industry and that the workman had not completed 240 days in each year of service.