SOLANKI BHEMAJI SOMAJI Vs. DEPUTY ENGINEER

JUDGEMENT

(1.) Rule. Learned AGP, Mr. Shah, waives service of rule for the Respondents.

(2.) Since, the issue involved in this petition runs in a very narrow compass, with the consent of the learned Advocates for the parties, the same is taken-up for final hearing and disposal at the admission stage.

(3.) This is a petition filed under Articles 226 and 227 of the Constitution of India, whereby, the petitioner has challenged the award, dtd.: 19/8/2017, passed in Reference (LCH) No. 55 of 2012 by the learned Presiding Officer, Labour Court, Himmatnagar, awarding lump-sum compensation of Rs.75,001.00 to the petitioner in lieu of reinstatement.