EXECUTIVE ENGINEER Vs. SUNIL S. MANDALIYA

JUDGEMENT

(1.) By way of present petition, the petitioner - Executive Engineer, Panchayat (Road and Building) has preferred the present petition under Articles 226 and 227 of the Constitution of India challenging the Judgement and Award passed by the Labour Court, Bhavnagar in Reference (LCB) No.10 of 1992 dtd. 16/12/2009, by which the Labour Court, on remand confirmed the earlier Award dtd. 16/4/2005 and directed the petitioner employer to reinstate the respondent workman on his original post with continuity of service and with 30% back wages.

(2.) FACTS :

(3.) SUBMISSIONS OF THE PETITIONER-EMPLOYER: