EXECUTIVE ENGINEER Vs. BALDEVJI BAVABHAI THAKOR AND ORS.

JUDGEMENT

(1.) Heard Mr. Hasurkar, learned advocate for the petitioner and Ms. Kamani, learned advocate for Mr. Pathak, learned advocate for the respondent workman.

(2.) In present petition, the petitioner has challenged an award dated 28.6.2005 passed by the learned Labour Court, Kalol in Reference (LCK) No. 27 of 1988 whereby the learned Labour Court directed the petitioner to reinstate the respondent and to pay 20% backwages.

(3.) The Court admitted the petition vide order dated 14.2.2006. As regards the interim relief, the Court passed following order: