CHIEF OFFICER Vs. DIPAKBHAI KANABHAI VAJA

JUDGEMENT

(1.) In all these Special Civil Applications, learned Labour Court has awarded reinstatement with continuity in service without back-wages. An interim order came to be passed reinstating the respondent - Workmen in service and staying the continuity in service. It is submitted by learned counsels for the parties that the present cases are covered by the judgment of Hon'ble Supreme Court in the case of Gurpreet Singh Vs. State of Punjab and Others reported in 2002 (92) FLR 838, wherein it has been held thus:

(2.) The said legal position is also followed by order dtd. 6/2/2013 in Special Civil Application No.11836 of 2009 and other connected matters as well as in order dtd. 1/12/2010 in Letters Patent Appeal No.2712 of 2010.

(3.) In view of the aforesaid legal position, there is no illegality in the award passed by the Labour Court in the present writ petitions. All the writ petitions fail and are accordingly dismissed with no order as to costs.