LAWS(GJH)-2013-6-273

CHAUDHARY BALDEVBHAI HIRALAL Vs. KHERALU MUNICIPAL BOROUGH

Decided On June 17, 2013
Chaudhary Baldevbhai Hiralal Appellant
V/S
Kheralu Municipal Borough Respondents

JUDGEMENT

(1.) Heard Mr.V.M.Pancholi, learned advocate for the petitioner - workman and Mr.Deepak Sanchela for contesting respondent Municipal Borough.

(2.) Rule. Mr.Deepak Sanchela, learned advocate waives service of Rule on behalf of Respondent No.1 Municipal Borough.

(3.) Challenge in this petition is made to the award passed by the Labour Court, Mahesana, dated 20.09.2012, in Reference (LCK) (Old) No.653 of 2003, New Reference (LCM) No.502 of 2008, whereby, after accepting the challenge of the petitioner workman on all contentions, the Labour Court, instead of granting reinstatement, has awarded compensation of Rs.25,000/-.