DHORAJI MUNICIPALITY Vs. HITESHBHAI HARILAL JETHVA

JUDGEMENT

(1.) RULE. Learned Advocate Mr. Anand B. Gogia waives service of rule on behalf of the respondent No. 1. With consent of learned Advocate for the parties, the matter is taken up for final hearing.

(2.) This petition under Article-226 of the Constitution of India is filed against the judgment and award dtd. 23/4/2018 passed by the Presiding Officer, Labour Court, Rajkot in Reference (LCR) No. 392 of 2009 (Old no. 289 of 2000 and 1/09).

(3.) The petitioner before the Court is the Municipality challenging the order of the Labour Court, which had allowed the Reference of the respondent-workman and directed the reinstatement of the respondent-workman with back wages of lump sum of amount of Rs.1,10,000.00.