ATULBHAI DINESHBHAI KARIA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Mr. Gogia, learned advocate for the petitioner and Mr. Munshaw, learned advocate for the respondent.

(2.) In this petition the petitioner has challenged award dtd. 2/11/2010 passed by learned Labour Court, at Rajkot in Reference (LCR) No. 163 of 1999 whereby learned Labour Court partly allowed the reference and while rejecting the workman's claim for reinstatement in service, the learned Labour Court directed the petitioner to pay 4 months wages as compensation, 1 month wage towards notice pay, Rs.2000.00 towards cost i.e. total Rs.13,000.00 by way of lump sum compensation.

(3.) The claimant has challenged the award on the ground that it is unjustified and the learned Labour Court ought to have directed the respondent to reinstate him and should also have awarded appropriate backwages.