STATE OF GUJARAT Vs. CHAGANBHAI BHEMABHAI DAMOR

JUDGEMENT

(1.) With consent of learned advocates appearing for the respective parties, the present appeal has been finally heard and disposed of by this judgment and order.

(2.) The present Letters Patent Appeal emanates from the judgment and order dtd. 20/9/2022 passed by learned Single Judge in the captioned writ petition filed by the appellant-State, dismissing the same. There were cross writ petitions filed by the workmen as well as the appellant-State assailing the award of the Labour Court dtd. 20/4/2019 passed in Reference (T) No.755 of 2000 (old Reference No.397 of 1993), the learned Single Judge has dismissed both the writ petitions. Being aggrieved, the State has filed the present appeal.

(3.) The respondent workman was engaged on monthly salary of Rs.1,750.00 and their services were terminated on 31/12/1991, which gave rise to the reference proceedings. The Labour Court directed the appellant-State to reinstate the workman in service without back wages by setting aside their termination.