STATE OF GUJARAT Vs. DINESHBHAI KARSHANBHAI RABARI

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms. Vidhi Bhatt waives service of notice of Rule on behalf of respondent - workman.

(2.) State has filed this petition challenging the award of Labour Court, Anand, dtd. 15/12/2011 in Reference (LCA) Case No. 136 of 1998 wherein the Labour Court, awarded reinstatement with 20% backwages.

(3.) Brief facts referred in the petition are as under: -