GOVINDBHAI PUNAMBHAI VAGHELA Vs. CHIEF MANAGER

JUDGEMENT

(1.) By way of present Appeal under Clause-15 of the Letters Patent, the appellant-original respondent (Daily Wager) has challenged the oral judgment dtd. 24/9/2018 passed by learned Single Judge in Special Civil Application No.17091 of 2011 by which the petition filed by the present respondent- Bank came to be allowed and award passed by Presiding Officer, C.G.I.T. from Labour Court, Ahmedabad in Ref. ITC 56 of 1998 (Old) and Ref. CGITA 93 of 2004 (New) came to be allowed in favour of the present appellant by which the Bank was directed to reinstate with 50% of basic with continuity of service.

(2.) We have heard learned advocate Mr. K.R. Mishra for the appellant as well as learned advocate Mr. Darshan M. Parikh for the respondent-Bank, since the caveat has been filed on behalf of the respondent-bank.

(3.) Short facts arising from the record are as under: