AMARSINHBHAI KANJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Nilesh Shah on behalf of the petitioner and learned Assistant Government Pleader Mr.Ayaan Patel on behalf of the respondent - State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of rule on behalf of the respondent - State.

(3.) Considering the submissions made by learned advocate Mr.Shah, it would appear that the late wife of the present petitioner along with six other persons who were working as daily rated employees with the respondent no.3 had been terminated from service and had preferred a reference case before the learned Labour Court being Reference (LCS) No.83/2001. The learned Labour Court vide award dtd. 12/1/2007 had directed the workmen to be reinstated without the benefit of backwages.