TALUKA DEVELOPMENT OFFICER Vs. SHOMESHWER LALJIBHAI PRAJAPATI

JUDGEMENT

(1.) A judicial decision is best arrived at when passed upon consideration of rival party.

(2.) Labour Court, Godhra by its judgment and award dtd. 1/12/2017, allowing the Reference (T) No.122 of 2013 of the respondent - workman, directed Taluka Development Officer and District Development Officer, Godhra (now Mahisagar) to reinstate the workman on original post with continuity of service and with 50% back wages, holding that action of termination of the workman on part of first party employer was bad in law. Also directed was payment of Rs.04,000.00 towards cost to the workman.

(3.) Admittedly, the aforementioned judgment and award was ex parte. The appellants-employer did not remain present. It appears from the events recorded by the Labour Court that it was more than once that right to file reply of the first party employer was closed by the Labour Court. Finally, the Labour Court proceeded ex parte to consider the case of the workman to arrive at a finding recorded to pass judgment and award as above.