SUNSIL Vs. ISHWARBHAI TALSIBHAI VASAVA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Yogen Pandya, learned advocate waives service of rule on behalf of respondent No.1.

(2.) The employer has filed this petition challenging the award of Labour Court, Bharuch dtd. 7/2/2017 in Reference (LCB) No.97 of 2009, wherein, the Labour Court awarded reinstatement of the workman with continuity and 20 % back wages.

(3.) Heard Mr. Krutharth K. Desai, learned advocate for the petitioner and Mr.Yogen N Pandya, learned advocate for the respondent.