STATE OF GUJARAT Vs. TRIKAMLAL LALJI SURANI

JUDGEMENT

(1.) Rule. Mr.Dharmesh V.Shah, learned advocate appearing for the respondent waives service of rule.

(2.) With the consent of the parties, the matter is taken up for final disposal.

(3.) This petition is filed by the State of Gujarat through its officers challenging the order passed by the learned Judge of the Labour Court, Junagadh in Recovery Application No.103 of 1997 dated 19.10.2001 whereby the learned Judge was pleased to partly allow recovery application. The learned Judge was pleased to order that an amount of Rs.2602=76 ps. be paid towards difference of pay, a sum of Rs.16217.00 be paid as difference on account of non-grant of higher pay-scale and a sum of Rs.2305.00 towards leave encashment, totaling to Rs.21124=76 ps. Learned Judge was pleased to award the cost of Rs.500.00 also in favour of the respondent workman.