DHORAJI MUNICIPALITY Vs. HAKIM NAZIR MAULA SHAIKH

JUDGEMENT

(1.) Heard the learned Advocate, Mr.Premal Joshi, appearing on behalf of petitioner and learned Advocate, Mr.K.M.Paul, appearing on behalf of respondent on caveat.

(2.) In the present petition, the petitioner has challenged the award passed by Labour Court, Rajkot in Reference No.178 of 1994 dated 14.7.2006, whereby, the Labour Court, Rajkot has partly allowed the reference while setting aside termination order, granting reinstatement with continuity of service with 25% back wages of interim period.

(3.) Learned Advocate, Mr.Joshi, submitted that number of petitions are pending for claiming retirement dues by concerned employees against the petitioner. He also submitted that details have been narrated in Para.9 of petition which disclose the liability of Municipality. Therefore, not to grant 25% back wages to the concerned workman and stay the back wages partly and direct the petitioner to reinstate the workman. Except that no other submission is made and no other decision is relied by Mr.Joshi.