AMRITLAL HARJI CHAUHAN Vs. BANTVA MUNICIPALITY

JUDGEMENT

(1.) WE have heard learned advocates for both the sides.

(2.) THESE intra -court Letters Patent Appeals have been filed challenging the judgement and orders passed by the learned Single Judge in the captioned writ petitions whereby the learned Single Judge has partly allowed the writ petition and directed the present respondent to pay the present appellant workman compensation in lieu of reinstatement.

(3.) IT is the case of the appellants that they were appointed by respondent no. 1 Municipality and thereafter their services were terminated. Being aggrieved by the same, the respondents filed a reference before the Labour Court. The Labour Court granted reinstatement without backwages to the appellants. The respondent Municipality therefore preferred writ petition before the learned Single Judge of this Court and the learned Single Judge after hearing the parties passed the aforesaid orders.