STATE OF GUJARAT Vs. DHIRUBHA KATHUBHA VAGHELA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Challenge in these appeals at the hands of the State is to the oral order dtd. 16/3/2018 passed by the learned Single Judge in Special Civil Applications No. 2900 and 7231 of 2017. Aggrieved by the award of the Labour Court dtd. 6/4/2016 passed in Reference T No. 15 of 2010 which denied full backwages to the workman, Special Civil Application No. 29700 of 2017 whereas aggrieved by the award qua reinstatement and backwages the State has preferred Special Civil Application No. 7231 of 2017. Both these petitions were heard and disposed of by the order under challenge.

(3.) So far as these petitions are concerned i.e. qua Special Civil Application No. 29700 of 2017, the same was partly allowed granting 35% backwages and the employer - State's petition granting reinstatement was dismissed.