GUJARAT MARITIME BOARD Vs. HANSRAJ TAPUBHAI SOLANKI

JUDGEMENT

(1.) Heard Ms. Sejal Mandavia, learned advocate for the petitioner and Mr. Mukesh Rathod, learned advocate for the respondent.

(2.) Under challenge is the award passed by the Labour Court dtd. 25/4/2019. By the aforesaid award, the Labour Court has directed reinstatement of the respondent - workman without backwages.

(3.) Facts in brief would indicate that the respondent was working as a driver with the Gujarat Maritime Board for the period from 1/12/1996 to 4/9/2003. Aggrieved by his termination, he approached the Labour Court by filing a reference in the year 2005. By the award in question, the Labour Court has directed reinstatement with continuity of service without backwages.