VICE CHANCELLOR Vs. AMULABEN NARENDRABHAI NIMAVAT

JUDGEMENT

(1.) This appeal is filed under clause 15 of the Latest Patent against the order dtd. 5/7/2022 rendered by the learned Single Judge in Special Civil Application No.8816 of 2020 partly allowing the petition filed by the private respondent - original petitioner.

(2.) Heard learned advocate Mr Rutviz Oza assisted by learned advocate Mr.Mitrajeet Shukla for the appellant, learned advocate Mr.Chintan Desai for the respondent no.1 - original petitioner and learned AGP Mr.Kurven Desai for the respondents nos.2 and

(3.) 3. Learned advocate Mr.Oza appearing for the appellant submitted that the original petitioner was appointed as Kitchen Worker/ Kitchen Aaya by the original respondent no.3, i.e. the present appellant, on 7/9/1994. Her services came to be terminated on 30/11/2002. It is alleged by the original petitioner that her services were terminated without following the due procedure and, therefore, she raised an industrial dispute, which was referred to the concerned Labour Court and registered as Reference (LCJ) No.13 of 2005 before the Labour Court, Jamnagar. It is submitted that the Labour Court, Jamnagar, passed an award on 29/6/2013, whereby the Labour Court partly allowed the reference and directed the present appellant to reinstate the petitioner on her original post with continuity in service, however, without back wages.