STATE OF GUJARAT Vs. GAMARA HAMIRBHAI SODABHAI

JUDGEMENT

(1.) These two petitions are arising from the award made by the labour Court, Rajkot in Reference NO. 1518 of 1989 dated 27.11.2006 wherein the labour court has granted reinstatement without back wages for intervening period.

(2.) In view of the said award, Special Civil Application NO. 18896 of 2007 has been filed by the petitioner - State of Gujarat challenging the award of reinstatement and Special Civil Application No. 22371 of 2007 has been filed by the petitioner - Gamara Hamirbhai Sodabhai while challenging the award in so far as it relates to denial of back wages for interim period. Therefore, both these petitions have been heard together.

(3.) Heard learned AGP Mr. Hukum Singh for the petitioner and Mr. SP Majmudar, learned Advocate for workman in SCA NO. 18896 of 2007.