VISNAGAR MUNCIPALITY Vs. JITENDRAKUMAR BABULAL BAROT

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) The petitioner - Visnagar Municipality, being aggrieved by the award dtd.4/12/1997 passed by the Labour Court, Kalol in Reference (LCK) No.194 of 1988, is before this Court with a submission that the learned Court below was absolutely unjustified in directing reinstatement of the workman with 100% back wages.

(3.) It is submitted by the learned counsel for the petitioner that in absence of the evidence that the workman had worked for 240 or more days in 12 calender months preceding the date of illegal retrenchment, the learned court below could not hold that the workman was entitled to reinstatement. It was also submitted that present was not a case for award of 100% back wages.