SURESHKUMAR VALJIBHAI BARAIYA Vs. DIVISIONAL CONTROLLER AND ORS.

JUDGEMENT

(1.) Heard Mr. Pandya, learned advocate for the applicant, and Mr. Aloria, learned advocate for the opponent No.1.

(2.) By taking out this application, the applicant i.e. original respondent in Special Civil Application No.17717 of 2013 has prayed for direction that the opponent herein i.e. original petitioner should pay last drawn wages during pendency of the petition, i.e. Special Civil Application No.17717 of 2013.

(3.) This application is taken out in backdrop of the fact that after the learned Labour Court, Godhra passed the award dated 15.3.2013 in Reference (LCG) No.53 of 2004 directing present opponent to reinstate the present applicant on his original post with continuity of service, without backwages, the opponent herein, upon feeling aggrieved by the said award and direction filed writ petition, which is registered as Special Civil Application No.17717 of 2013.