RANGE FOREST OFFICER Vs. VITTHALBHAI BHAUBHAI

JUDGEMENT

(1.) Admit. Ms.Megha Jani, learned counsel appearing for the respondent workman by caveat waives notice of admission.

(2.) With the consent of the learned advocates appearing for both the sides, the appeal is finally heard.

(3.) The present appeal is directed against the order dated 13.03.2015 passed by the learned Single Judge of this Court in Special Civil Application No. 10736/09, whereby the learned Single Judge, for the reasons recorded in the order, has set aside the award passed by the Labour Court and further directed for reinstatement of the respondent workmanoriginal petitioner with continuity in service and backwages to the fullest extent.