DISTRICT DEVELOPMENT OFFICER Vs. RAIBEN NARANBHAI SONARA

JUDGEMENT

(1.) Rule. Learned Advocate, Mr. Samir Gohi, waives service of rule for the Respondent- Workman.

(2.) This is a petition under Article 226 of the Constitution of India in which the petitioner has prayed to quash and set aside the impugned award, dtd.: 7/1/2017, passed by Labour Court No.1, Junagadh, in Reference-T Case No. 22 of 2007, whereby, the Tribunal ordered the petitioner to reinstate the Respondent-Workman with the continuity of service, but, without back-wages.

(3.) Learned Advocate, Ms. Acharya, appearing for the petitioner submitted that the Respondent- Workman was appointed as a part-time Peon on daily wage basis and she was to work for two hours a day. The duty of the Respondent-Workman was cleaning and providing water in the Primary School, Keshod.