NILESHKUMAR CHIMANBHAI PADHIYAR Vs. ELECON ENGINEERING

JUDGEMENT

(1.) ADMIT. Learned advocate Mr. Dipak Dave waives service of notice of admission on behalf of the respondent - Elecon Engineering Company Ltd. (hereinafter referred to as "the respondent - Company").

(2.) With the consent of the learned advocates appearing for the respective parties, the matters are taken up for final hearing and are disposed of by this common judgment and order.

(3.) The captioned Letters Patent Appeals, filed under Clause 15 of the Letters Patent, 1865, are directed against the common judgment and order dtd. 24/12/2024 passed in Special Civil Application No. 443 of 2024 and Special Civil Application No. 7204 of 2023, wherein the learned Single Judge has disposed of the writ petitions one filed by the petitioner - Nileshkumar Chimanbhai Padhiyar in Special Civil Application No. 443 of 2024, seeking modification of the award dtd. 8/12/2022 passed by the Labour Court, Anand in Reference (T) No. 41 of 2014, to include full back wages for the period from 30/12/2013 to 8/12/2022, and another filed by the respondent - Company in Special Civil Application No. 7204 of 2023, challenging the said award granting reinstatement with continuity of service without back wages. The petitioner - workman had raised a demand for reinstatement with full back wages and continuity of service, which culminated into the reference proceedings.