ANAND MUNICIPALITY Vs. ARUNABEN DHIRAJBHAI SOLANKI AND 1

JUDGEMENT

(1.) Heard learned advocates for petitioner and respondent.

(2.) In present petition, Anand Municipality has challenged Award dated 26.12.2013 passed by learned Labour Court, Anand in Reference No.48 of 2006, whereby the learned Labour Court has directed the petitioner Nagar Palika to reinstate the claimant in service on his original post with continuity of service and 10% back wages.

(3.) So far as factual background is concerned, it has emerged that original claimant raised industrial dispute with the allegation that the Municipality illegally terminated his service with effect from 26.12.2005 and that, therefore, he should be reinstated in service with all benefits.