ASHOKBHAI CHUNILAL BAGUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner, a retired employee who was working on daily wages with the Songadh Nagarpalika, has prayed for the following reliefs :

(2.) The petitioner was appointed by the Nagarpalika as a Wireman on 1st September 1982. His appointment was adhoc in nature. His services came to be terminated by the Nagarpalika, which gave rise to a reference before the Labour Court, Surat, being Reference (LCS) No.38 of 1994. The Labour Court passed an award directing reinstatement of the petitioner in service with continuity and 40% backwages.

(3.) The Nagarpalika, being dissatisfied with the award passed by the Labour Court, challenged the same by filing the Special Civil Application No.12025 of 2006. The said application was partly allowed. The award passed by the Labour Court was modified as under :