STATE OF GUJARAT Vs. MAHENDRAKUMAR MULJIBHAI PARMAR

JUDGEMENT

(1.) Rule returnable forthwith. Mr. P.C.Chaudhari, learned advocate waives service of notice of rule on behalf of respondent - workman.

(2.) State as petitioner has filed this petition challenging the award of the Labour Court, Ahmedabad dtd. 27/12/2019 in Reference (T) No.1833 of 2019.

(3.) Facts in brief referred in the petition are as under: 3.1. For the termination dtd. 1/6/1999, the respondent - workman raised industrial dispute before the Labour Court registered as Reference (T) No.1833 of 2019. Upon adjudication, the Labour Court awarded reinstatement without backwages. Aggrieved by the award dtd. 27/12/2019, the State has preferred this petition.