STATE OF GUJARAT Vs. NEHRU GOPALBHAI JETHVA

JUDGEMENT

(1.) Rule. Learned advocate Mr. Jeet Bhatt waives service of notice of rule on behalf of the respondent. With the consent of the respective parties, the petition is taken up for final hearing.

(2.) The State as petitioner has filed this petition challenging the judgment and award dtd. 11/5/2022, passed in Reference (T) Case No.32 of 2015, by the Presiding Officer, Labour Court, Porbandar, wherein, the reference was partly allowed by directing the petitioner to reinstate the respondent with continuity of service without back wages. The Labour Court also awarded cost of Rs.1,000.00.

(3.) The facts in brief are as under: