NATWARSINH VIRSINH KOLI Vs. DEPUTY RANGE FOREST OFFICER

JUDGEMENT

(1.) By way of preferring present petition, the petitioner workman has challenged the judgement and award passed by the Labour Court, Godhra in Reference (LCG) No.857 of 1999 dtd. 29/3/2011 published on 16/5/2011 by which, the Labour Court directed the respondent to pay lump sum compensation of Rs.25,001.00 to the petitioner workman in lieu of the reinstatement and back wages.

(2.) FACTS :

(3.) SUBMISSION OF THE PETITIONER:-