MUKESHKUMAR BACHUBHAI KADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT . Mr.Patel, learned AGP waives service of notice of Admission for the State respondents. With the consent of the learned Counsel appearing for both the sides, the appeal is finally heard.

(2.) THE present appeal is directed against the order dated 27.6.2011 passed by the learned Single Judge in Special Civil Application No.4819 of 2011, whereby the learned Single Judge has dismissed petition.

(3.) THE facts of the case further show that pending the Reference before the Labour Court, in Special Civil Application No.10258 of 2008, interregnum arrangements were made, whereby the petitioner was to be reengaged and the wages were to be paid at Rs.100/- per day. It also appears that thereafter, the Reference has been decided vide Award dated 26.3.2009 and the Labour Court has directed for reinstatement with continuity in service and also with a lump sum amount towards back-wages of Rs.5,000/-. The said award was challenged by the State Government before this Court in Special Civil Application No.13506 of 2009 and the award is not interfered with vide order dated 15.3.2010 passed in SCA No.13506 of 2009.