STATE OF GUJARAT Vs. MAHENDRAKUMAR PRABHATSINH BARIYA

JUDGEMENT

(1.) Rule. Learned advocate Mr. Dipak Dave waives service of notice of rule for and on behalf of the respondent No. 1.

(2.) In the present writ petition, the petitioner-State has challenged the award dtd. 5/6/2020 passed by the Labour Court, Godhra in Reference (T) No. 150 of 2007, whereby the petitioner is directed to reinstate the respondent-workman on his original post without back wages.

(3.) Learned advocate Mr. Dave for the respondent-workman has submitted that the respondent-workman has not challenged the impugned award.