STATE OF GUJARAT Vs. DINESHBHAI FULYABHAI CHAUDHARI

JUDGEMENT

(1.) Rule returnable forthwith. Learned Advocate Mr. Pandya, waives service of notice of rule on behalf of the respondent.

(2.) Present petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India r/w the provisions of Industrial Disputes Act challenging the impugned award dtd. 7/10/2023 in Reference (LCV) No. 38 of 2016 passed by the Labour Court, Valsad, whereby the Labour Court has awarded reinstatement with continuity of service with 50% backwages.

(3.) Facts of the case are that the respondent was working, as a Watchman with the petitioner for 4 years and drawing monthly salary of Rs.5,897.00. On 1/7/2015. The respondent was orally and arbitrarily discharged from service by the petitioner without following due procedure. Being aggrieved with the said termination, the workman raised an industrial dispute before the Labour Court, and the Labour Court, vide order dtd. 7/10/2023 awarded the aforementioned relief. 3.1 Being aggrieved by the award passed by the Labour Court, the petitioner has preferred present petition.