STATE OF GUJARAT Vs. THAKOR HATHAJI MOHANJI

JUDGEMENT

(1.) Heard Ms.Manisha Lavkumar, learned Assistant Government Pleader for the State and Mr.M.P. Prajapati, learned counsel for the respondent.

(2.) The State, being aggrieved by the impugned Award dtd.3/5/1999 passed by the Presiding Officer, Labour Court, Kalol in Reference (LCK) No.3 of 1989, is before this Court with a submission that on the facts and in the circumstances of the case, the court below was unjustified in directing reinstatement with 50% back wages.

(3.) It is not in dispute before me that the respondent was employed as a workman w.e.f. 1/4/1982 and worked upto 15/11/1986. It is also not dispute before me that in the year 1986 itself, the petitioner had worked for almost about 295 days.