STATE OF GUJARAT Vs. LALA UKA

JUDGEMENT

(1.) RULE. Learned Advocate Mr.Ravi B.Shah waives service of Rule on behalf of the respondent.

(2.) This petition under Article 226 of the constitution of India is filed with following prayers:-

(3.) By the impugned award, the respondent-workman was directed to be reinstated with continuity of service along with 20% back wages from the date of termination i.e. 30/4/2003 within 30 days of its publication of the award with cost of Rs.2,500.00.