HARESH VALJI NAGPARA Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of rule on behalf of the respondent.

(2.) The petitioner claims all the benefits of resolution dtd. 17/10/1988 on the basis of an award of the Labour Court dtd. 15/12/2005 which directs that the petitioner be reinstated with 20% of back-wages. The award of the Labour Court was confirmed by an oral order dtd. 24/12/2013 in Special Civil Application No.25328 of 2006.

(3.) The petitioner was appointed as a daily-wager in June 1986 and was illegally terminated in 1988 and as a result of that, he had to approach the Labour Court as stated herein above.