STATE OF GUJARAT Vs. NIRMLABEN JIVABHAI

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) It is jointly submitted by learned advocates for the parties that in the present case, the respondent workman was already working in the establishment through the contractor from 1/8/2008. It is submitted that by the impugned judgment and award dtd. 7/2/2011, the learned Labour Court, Bhavnagar passed an order to pay 20% back wages for the period from 6/10/2000 to 31/7/2008 and reinstate the respondent workman with continuity in service. It is further submitted by both the learned advocates that by order dtd. 15/7/2011, the respondent workman has since been regularized in the service against the vacant post. It is therefore submitted that in the present case, the impugned judgment and award has been almost complied with and the only issue which remains under challenge is with respect to payment of 20% back wages for the period from 6/10/2000 to 31/7/2008.

(3.) No case is made out on merits with respect to the award of back wages. In view of aforesaid subsequent developments and the submissions made by learned advocates appearing for the parties, no interference is called for in the impugned judgment and award. The Special Civil Application is dismissed accordingly. No order as to costs.