RAJULA NAGARPALIKA Vs. KAMLESHBHAI BHIKHUBHAI MEHTA AND ORS.

JUDGEMENT

(1.) Admit. With the consent of learned advocates for both the sides, matter is taken up for hearing today.

(2.) The present appeal arises from the judgement and order dated 25.11.2014 passed by the learned Single Judge in Special Civil Application No. 12519 of 2010 wherein the writ petition was dismissed the learned Single Judge and the award passed by the Labour Court was confirmed. The Labour Court passed award reinstating the workman with full backwages vide award dated 01.07.2010.

(3.) The learned Single Judge vide judgement and order dated 25.11.2014 had directed as under: