STATE OF GUJARAT Vs. CHAGANBHAI BHEMABHAI DAMOR

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Petitions have been filed by the State challenging the award of the Labour Court dtd. 20/4/2019 by which the Labour Court has granted reinstatement without backwages. The workmen too have filed petitions by which the award dtd. 20/4/2019 denying backwages is challenged.

(3.) For the sake of convenience and brevity, facts of Special Civil Application No. 4120 of 2020 are considered.