ABHESINGH GABESINGH BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP appearing for respondent State and Mr. Hamesh Naidu, learned advocate appearing for respondents no. 2 and 3 waive service of notice of rule.

(2.) By way of this petition, the petitioner has prayed for a writ of mandamus and or direction that the order/letter dtd. 11/10/2018 by the respondent no. 3 be quashed and set aside by which the stand of the respondent no. 3 is that the petitioner is not entitled to the allotment of GPF number.

(3.) Facts in brief would indicate that the petitioner was engaged with effect from 5/9/1988 by the respondents Sardar Sarovar Narmada Nigam Limited. On his termination, he approached the Labour Court by filing a reference. The Labour Court vide award dtd. 30/11/1998 directed reinstatement of the petitioner with backwages from 11/1/1991. The award of the Labour Court granting reinstatement was challenged before this court by filing Special Civil Application No. 1375 of 1999. By order dtd. 19/7/2005, the Court partly allowed the petition whereby the award granting reinstatement was confirmed whereas the award of backwages was set aside.