RAJKOT DISTRICT PANCHAYAT Vs. AHMADBIN AMARBHAI KATHIRI

JUDGEMENT

(1.) By way of the present petition, the petitioner - employer under Articles 226 and 227 of the Constitution of India, has challenged the impugned award dtd. 2/8/2007 passed by the Labour Court, Rajkot in Reference (LCR) No. 69 of 1999, whereby the Labour Court has allowed the Reference in favour of the respondent - workman by granting reinstatement with 10% backwages and continuity of service.

(2.) Heard learned advocates.

(3.) Learned advocate for the petitioner - employer - Rajkot District Panchayat has submitted that the State Government has sanctioned one post of driver for a Primary Health Centre situated at Village : Pipardi, Taluka : Jasdan, District : Rajkot and also allotted one vehicle.