JESINGBHAI HIRABHAI DAMOR Vs. RANGE FOREST OFFICER SHRI

JUDGEMENT

(1.) Special Civil Application No. 840 of 2022 has been filed by the State, challenging the award of the Labour Court dtd. 27/1/2021, by which, the Labour Court has awarded compensation of Rs.1,05,000.00 to the respondent workman. The respondent workman too aggrieved by the same award, filed Special Civil Application No. 6662 of 2021.

(2.) It is the case of the workman that rather than awarding compensation, he deserved an award of reinstatement.

(3.) While issuing notice in Special Civil Application No. 6662 of 2021, this Court on 25/6/2021, passed the following order: