AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. JITENDRABHAI C ACHARYA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. P.J. Brahmbhatt, learned counsel waives service of notice of Rule for the respondent No.2. Though served, nobody appears for respondent No.1.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) The challenge in this petition is to the award passed by the Labour Court, Ahmedabad in Reference (LCA) No.2171 of 1994 dtd. 12/5/2018, by which, the labour Court has awarded back wages to the extent of 50% from 14/5/1993 to 8/12/2012 to the heirs of the deceased workman.