DIVISIONAL CONTROLLER Vs. RAMANBHAI CHHAGANBHAI DABHI AND ORS.

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner and Mr. Rathod, learned advocate for the respondent workman.

(2.) Rule. Mr. Rathod, learned advocate for the respondent workman has waived service of Rule and with consent of learned advocate for the respondent workman, the petition is taken up and heard for final hearing and final order.

(3.) In this petition, the petitioner - Gujarat State Road Transport Corporation has brought under challenge an award dated 31.7.2013 passed by the learned Labour Court, Nadiad in Reference (LCN) No. 61 of 2012 whereby the learned Labour Court set aside the petitioner's order terminating the service of the respondent workman and the learned Labour Court has directed the petitioner to reinstate the respondent workman without backwages.