VADODARA DISTRICT PANCHAYAT Vs. DILIPBHAI A PARMAR

JUDGEMENT

(1.) HEARD Mr.H.S.Munshaw, learned advocate for the petitioner and Ms.Jirga Jhaveri, learned advocate for the respondent workman.

(2.) CHALLENGE in this petition is made to the award passed by the Labour Court, Vadodara dated 29.11.2001 in Reference (LCV) No.697 of 1999, whereby the respondent workman was ordered to be reinstated in service with back wages.

(3.) ON the other hand, Ms.Jhaveri, learned advocate for the respondent workman has contended that the Labour Court has found that the workman had continued for 240 days and therefore, discontinuance was bad in eyes of law and therefore, no interference be made by this Court.