STATE OF GUJARAT Vs. AJITSINH TAKHTSINH GOHIL

JUDGEMENT

(1.) This petition is filed by the State against the award of the Labour Court, Bhavnagar in Reference (LCB) No.268 of 1992 dated 02. 06.2009. By the aforesaid award, it was held that the step of the Government to terminate his service as illegal and therefore, ordered reinstatement with 15% back-wages. When the notice was issued, the respondent has appeared however, pending the petition, the respondent workman has expired and by a separate order in Civil Application No.1 of 2022 in Special Civil Application No.1266 of 2010, filed by the State Government, legal heirs were brought on record.

(2.) Learned Assistant Government Pleader has brought to the notice of this Court, a communication addressed by the legal heir of the respodent-workman to the Executive Engineer, Road and Building City Department Bhavnagar, dtd. 1/8/2022, wherein the legal heirs Shri Harshrajsinh Ajitsinh Gohil has stated as under :-

(3.) The aforesaid being the stand of the respondent workman, it is declared that the impugned award dtd. 2/6/2009 in Reference (LCB) No.268 of 1992 by the Labour Court, Bhavnagar is declared to be ineffective.