CHANDRIKABEN BHANULAL CHAMPANERI Vs. BHAVNAGAR DISTRICT PANCHAYAT

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14, 19, 21 and 226 of the Constitution of India challenging the inaction on the part of respondents with below mentioned relief/s:-

(2.) The short facts giving rise to present petition are that the petitioner was appointed as rojamdar / daily wager aaya-cum-sweeper-cum peon in 1983 with the respondents authorities. The services of the petitioner came to be terminated by the respondents authorities and therefore, the petitioner has preferred Labour Court Reference No. 367 of 1989. The said reference came to be allowed by the Labour Court vide order dtd. 22/7/2003 and directed the respondents authorities to reinstate the petitioner on her original post with continuity of service and awarded 50% backwages.

(3.) Heard Mr. Vishal P. Thakker, learned Counsel appearing for the petitioner, Mr. Jay Trivedi, learned Assistant Government Pleader appearing for respondent No.4 and Mr. H.S. Munshaw, learned Counsel appearing for the respondent Nos. 1 and 2.