JETPUR NAVAGADH MUNICIPALITY Vs. GITABEN KANTILAL BAGDA

JUDGEMENT

(1.) Heard learned advocate Mr.Bhavesh Trivedi for the appellant- Municipality.

(2.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is directed against common judgment and order of learned single Judge dtd. 2/3/2023, insofar it relates to Special Civil Application No.18336 of 2021. By the said judgment and order, learned single Judge held that the Municipality shall pay lump-sum compensation to the respondent - workman to the extent of Rs.4,25,000.00, modifying the judgment and award of the labour court accordingly.

(3.) The facts in the background inter alia are that the workman Gitaben Kantilal Bagda had invoked the jurisdiction of labour court, Rajkot by Reference (LCR) No.162 of 2015. The judgment and award dtd. 4/12/2019 was delivered by the labour court holding that the action of termination of the workman on part of the first party employer was illegal. The workman was directed to be reinstated with continuity of service on her original post with 20% backwages.