EXECUTIVE ENGINEER Vs. GHANSHYAMBHAI ALIBHAI

JUDGEMENT

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

(2.) In present petition, the petitioner District Panchayat has challenged the award dated 13.03.2008 passed by learned Labour Court, Jamnagar in Reference (LCJ) No.141 of 1997 whereby the learned Labour Court has directed the petitioner to reinstate the respondent on his original post with 20% back wages.

(3.) So far as the factual background is concerned, it has emerged that the present respondent i.e. the original claimant raised industrial dispute with the allegations that opponent Panchayat illegally terminated his service on 20.03.1994 without following procedure prescribed by law. He also alleged violation of statutory provisions including under section 33 of the Industrial Disputes Act, 1947.