SURENDRANAGAR DIST. PANCHAYAT Vs. HAKUBEN MASHRUBHAI

JUDGEMENT

(1.) The petitioner is aggrieved by the award dated 14.2.2005 passed by learned labour Court at Surendranagar in Reference (LCS) No. 260 of 1993 whereby learned labour Court directed present petitioner Panchayat to reinstate present respondent with continuity of service but without backwages.

(2.) At the outset it is necessary to mention that while admitting the petition vide order dated 30.1.2006 the Court granted ad-interim relief and stayed the direction granting continuity of service to the respondent herein.

(3.) It is not in dispute that pursuant to the order rejecting Letters Patent Appeal and in view of the order dated 30.1.2006 the respondent came to be reinstated in the service.