UDAJI SOMAJI PARMAR Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule. Learned AGP, Mr. Shah, waives service of rule for the Respondents.

(2.) Since, the issue involved in this petition runs in a very narrow compass, with the consent of the learned Advocates for the parties, the same is taken-up for final hearing and disposal at the admission stage.

(3.) This is a petition filed under Articles 226 and 227 of the Constitution of India, whereby, the petitioner has challenged the award, dtd.: 19/8/2017, passed in Reference (LCH) No. 44 of 2012 by the learned Presiding Officer, Labour Court, Himmatnagar, awarding lump-sum compensation of Rs.65,001.00 to the petitioner in lieu of reinstatement.