PANKAJBHAI RANCHHODBHAI CHAUHAN Vs. CHIRAG SHASHIKANT CHAFEKAR

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik Shah for the applicant.

(2.) The applicant herein invoked the jurisdiction of the Labour Court, which proceedings culminated into judgment and award dtd. 19/9/2015. In the judgment and award delivered by the Labour Court Anand Reference Case No. 8 of 2012 the application of the workman was partially allowed. The respondent herein was directed to reinstate the petitioner on the original post with 10% back wages with effect from 22/11/2011.

(3.) The said judgment and order was challenged by the employer by filling Special Civil Application No. 6939 of 2016 which was allowed. The Letters Patent Appeal preferred by the workman came to be allowed by judgment and order dtd. 13/10/2021.