CHITAL GRAM PANCHAYAT Vs. NILESHBHAI KAKUBHAI SITAPARA

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Nisha Parikh learned advocate waives service of notice of Rule on behalf of the respondent.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India, the award of the Labour Court, Amreli, dtd. 30/1/2019 is under challenge. By the aforesaid award, the respondent-workman who had worked with the petitioner - Chital Gram Panchayat for a period from 1/10/1997 to 31/10/2017, has been ordered to be reinstated with 50% back-wages.