DISTRICT DEVELOPMENT OFFICER Vs. KISHOR KANTIBHAI JOSHI

JUDGEMENT

(1.) District Development Officer, Rajkot District Panchayat and Medical Officer, Primary Health Centre, Sultanpur, are aggrieved by the order of the Labour Court in Reference( LCR) of 1996 where the Court has directed the reinstatement of the workman without backwages and continuity of service.

(2.) The facts in detail are as follows:-

(3.) The respondent continued to work from the year January, 1991 to 26.4.1994. The vehicle was then required to be shifted to Primary Health Centre, village; Khirasara; Taluka: Lodhika; District: Rajkot, because of the order passed by the Chief District Health Officer, Rajkot on 25.4.1994. Thus, the vehicle of Sultanpur Primary Health Centre had been shifted to Khirasara Primary Health Centre. The respondent was continued witheffect from 26.4.1994, due to non-availability of the work and funds. Aggrieved respondent preferred Reference LCR No.21 of 1996 before the Labour Court, Rajkot. The statement of claim was given and the defence statement was permitted to come on record and eventually after recordance of evidence, the Court passed the award in the month of May, 2007, directing reinstatement in the service with continuity but without backwages. Thus, this petition is preferred with the following prayers:-