MANOJGIRI VALAMGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant Ms. Nimisha Sharma.

(2.) The present Application is filed seeking review of impugned order dated 31st March, 2014 passed in Special Civil Application No. 5742 of 2008, further praying for the review-applicant & original petitioner relief of reinstatement with backwages.

(3.) In the said Special Civil Application filed by the State what was challenged was impugned and award dated 21st January, 2008 passed by the Labour Court, Amreli in Reference (LCA) No. 36 of 2002, whereby workman-the applicant herein was reinstated with 25% backwages.