VIRSINGBHAI SOMABHAI NAYAK Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) Heard Mr.P.C.Chaudhari, learned advocate for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader for the State respondents.

(2.) By way of this petition, the petitioner has challenged the award dtd. 10/1/2018 passed by the Labour Court, Godhra in Reference (R) No.145 of 2010 granting lump-sum compensation of Rs.60,000.00 to the petitioner in lieu of reinstatement and back wages.

(3.) Mr.Chaudhari, learned advocate for the petitioner submitted that the petitioner served with the respondent authority for the period from 1/10/1993 to 7/10/1999. Learned advocate for the petitioner further submitted that the impugned award passed by the learned Labour Court is not challenged by the respondent authorities. Learned advocate for the petitioner further submitted that while passing the impugned award in the year 2018 itself the Labour Court without there being any evidence took a view that the petitoner has already attained the age of superannuation, which is factually not correct.