EXECUTIVE ENGINEER AND ORS. Vs. VIRENDRA H. SOLANKI

JUDGEMENT

(1.) Heard Ms. Shah, learned AGP for the petitioner State, and Mr. Mankad, learned advocate for the respondent.

(2.) In present petition, the petitioner State has challenged the award dated 13.4.2006 passed by the learned Labour Court, Bhavnagar in Reference (LCB) No. 588 of 1993 whereby the learned Labour Court held that the termination of the respondent workman's service was effected in contravention of Section 25F. Having reached such conclusion, the learned Labour Court directed the petitioner State to reinstate the respondent on his original post with continuity of service and 50% backwages.

(3.) Before proceeding further, it is relevant and necessary to mention at the outset that the learned AGP appearing for the petitioner State stated and declared that during pendency of the petition, the petitioner State reinstated the respondent workman w.e.f. 30.7.2007 and since then, the respondent worked in his original department.