GUJARAT VIDHYUT BOARD Vs. MAHAVIRSINH TAPUBHA GOHIL

JUDGEMENT

(1.) In both these petitions, challenge is made to the award of the Labour Court, Bhavnagar in Reference (LCB) Case No. 18 of 1998 dated 19.12.2012 whereby the Reference is partly allowed and compensation of Rs.25,000/- is awarded in favour of the workman.

(2.) The employer has challenged the said award by preferring Special Civil Application No.2282 of 2013 contending that going by the reasoning recorded by the Labour Court itself, even the compensation of Rs.25,000/- could not have been granted. The workman has filed Special Civil Application No.8399 of 2013 contending that since compensation of Rs.25,000/- is granted, even according to Labour Court, illegality was found in discontinuing services of the workman and therefore instead of compensation of Rs.25,000/-, reinstatement ought to have been granted.

(3.) Heard learned advocates. Rule, in Special Civil Application No.2282 of 2013. Mr. Rathod, learned advocate waives service of Rule on behalf of Respondent No. 1- workman.