LALSHANKAR RAMJIBHAI SHRIMALI Vs. UNJHA NAGAR PALIKA

JUDGEMENT

(1.) LEARNED Advocate Mr. R.V. Desai appearing on behalf of applicant -original respondent and learned Advocate Mr. Dipak R. Dave appearing on behalf of present opponent -original petitioner.

(2.) IN main Special Civil Application No. 16640 of 2004, the petitioner has challenged the award passed by the Labour Court, Kalol, District Mehsana in Perence (L.C.M.) No. 69 of 1992 dated 15th September 2004. The Labour Court has set aside the termination order and granted the reinstatement with continuity of service with consequential benefits and with full back wages of interim period with the cost of Rs. 10,000/ -. The affidavit -in -reply is filed by the respondent in main petition.

(3.) THIS Court has granted interim relief in terms of Para 6(B). The request was made by the learned Advocate for the respondent that stay may be made subject to compliance of Section 17 -B of the Industrial Disputes Act, 1947, but, this Court has issued 'rule' and made it returnable on 9th February, 2005. Therefore, it was not deemed fit to order for compliance of the provisions of Section 17 -B of the Industrial Disputes Act, 1947. Thereafter, on 9th February, 2005, Learned advocate Mr. Desai appearing on behalf of the present applicant -original respondent requests for some time and matter was adjourned to 17th February, 2005. Thereafter, it was directed by this Court on 6th May, 2005 to enlist the matter for final hearing on 29th June, 2005. Thereafter, matter remained as it is and periodically adjourned to each occasions without final hearing. Lastly, it was adjourned to 16th March, 2006. As referred above, except that; there is no other orders have been passed by this Court in main matter.