DIST. AYURVED OFFICER Vs. AMIBHAI BHIKHABHAI CHAUHAN

JUDGEMENT

(1.) THE present petition is filed challenging the award dated 17.09.2005 passed by the Labour Court, Amreli in Reference (LCA) No. 45 of 2003 whereby the labour court partly allowing the reference directed the petitioner to reinstate the respondent workman with continuity of service with 75% backwages.

(2.) IT is the case of the petitioner that an industrial dispute was raised by the respondent for adjudicating the issue as to whether the workman is required to be reinstated at his original post with full backwages. It is the case of the petitioner that the workman was working with the petitioner as daily wager and his services were put to an end when the work was over. The Labour Court after hearing the parties passed the aforesaid award. Being aggrieved by the same, the present petition is preferred.

(3.) MR . Punit Juneja, learned advocate appearing for the respondent-workman supported the impugned award and submitted that the same does not call for any interference by this Court.