AVINASH RAVJIBHAI MECWAN Vs. ANAND MUNICIPALITY

JUDGEMENT

(1.) Heard learned advocate Mr. Balram Jain for the applicant and learned advocate Mr. Vishrut Jani for R.C. Jani and Associates for the respondent Anand Municipality, through Chief Officer.

(2.) The present proceeding of Misc. Civil Application under the Contempt of Court Act came to be filed seeking compliance of the original direction of learned Single Judge in judgment dtd. 7/2/2013 in Special Civil Application No. 11548 of 2005. The said petition was directed against the judgement and award of the Labour Court dtd. 4/9/2004 whereby the reference of the workman-respondent herein came to be partly allowed and the petitioner Nagarpalika was directed to reinstate the respondent on original post with continuity of service and grant 25% backwages.

(3.) The following directions came to be issued by the learned Single Judge while allowing the petition partly,