PRAVINSINH MOHABATSINH GOHIL Vs. MEHENDRABHAI HARJIVANBHAI KOTHARI

JUDGEMENT

(1.) Present petition has been filed by the petitioner to modify the judgement and award dtd. 22/3/2010 passed by the Labour Court, Bhavnagar in Reference (LCB) No.261 of 2004 and directing the respondent Nos.1 and 2 to reinstate the petitioner with full back wages. In the alternative it is prayed to direct the respondent Nos.1 and 2 to pay Rs.2,00,000.00 towards lump sum compensation.

(2.) Facts giving rise to file the present petition, in nutshell are as under :-

(3.) Submission of the petitioner :