AMRELI MUNICIPALITY Vs. ATULBHAI MANHARLAL MEGHANI

JUDGEMENT

(1.) Petitioner Amreli Municipality, duly constituted under the provisions of Gujarat Municipalities Act,1963 and discharging its statutory public functions, has challenged the Award passed by the Labour Court, Amreli in Reference (L.C.A.)No. 19 of 1999 dated 18.9.2007 published on 27.9.2007, whereby the Court has directed the petitioner to reinstate the respondent in service with continuity and 25% idle backwages with cost of Rs. 1500/.

(2.) The facts leading to the present petition are as follows:-

(3.) After allowing both the sides to adduce evidence, Award came to be passed by the Labour Court, as mentioned hereinabove, in favour of the respondent.