BIPINKUMAR BHIKHABHAI SOLANKI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This petition is filed against the judgment and award dtd. 8/5/2018 passed by the Labour Court, Mehsana in Reference (LCM) No.09 of 2013 wherein the Labour Court has partly allowed the reference and directed the respondent to pay Rs.25,000.00 as lump sum compensation in lieu of reinstatement with continuity of service and back wages of interim period and to pay Rs.5,000.00 as cost of reference.

(2.) The facts of petition are mentioned as under:

(3.) Heard learned advocates for the respective parties.