JAGABHAI CHAGANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) This petition under Article 226 of the Constitution of India is filed against the non granting of benefit of Resolution dtd. 17/10/1988 to the petitioner.

(3.) The facts of the case would indicate that the petitioner on being terminated had approached the Labour Court by raising a dispute by way of Ref. (LCS) No. 274 of 1992. By an award dtd. 11/6/1997, the reference was partly allowed and the petitioner was ordered to be reinstated with 20% backwages.