DEPUTY EXECUTIVE ENGINEER Vs. LAXMANSING CHAMANSING-THAKORE-SOLANKI

JUDGEMENT

(1.) Heard Mr. Goutam, learned Assistant Government Pleader for the petitioner and Mr.Songara, learned advocate for Mr.Rathod, learned advocate for respondent - workman.

(2.) The petitioner - Deputy Executive Engineer, Banaskantha has prayed, interalia, that,

(3.) The petitioner is aggrieved by the award dated 22.11.2010 passed by the learned Labour Court in Reference (LCB) No. 55 of 2005 at Palanpur, whereby learned Labour Court partly allowed reference and directed the Petitioner - Deputy Executive Engineer to reinstate present respondent - original claimant with continuity of service and to pay 30% back wages.