BHAVNAGAR DISTRICT PANCHAYAT Vs. BUDHABHAI RANABHAI SAMAD

JUDGEMENT

(1.) Draft Amendment is allowed.

(2.) By way of present petition under Article 227 of the Constitution of India, the petitioner - Bhavnagar District Panchayat - through District Development Officer has challenged the legality and validity of the Judgement and Award passed by the Labour Court, Bhavnagar in Reference (LCB) No.223 of 1997 dtd. 29/4/2015, by which the Labour Court directed the petitioner to reinstate the respondent workman on his original post with continuity of service and with 20% back-wages. By way of Draft Amendment, the petitioner has challenged the order passed by the Labour Court, Bhavnagar in M.C.A. No. 6 of 2016 dtd. 18/6/2018, by which the Labour Court rejected the application for recalling of the Award.

(3.) FACTS :