(1.) Heard learned advocate for the original claimant and learned advocate for the opponent employer.
(2.) The captioned two petitions are, in substance, cross petitions inasmuch as in both the petitions same award dated 13.11.2006 passed by the learned Labour Court at Junagadh in Reference Case No. 44 of 1996 is challenged. The Special Civil Application No. 50 of 2007 is filed by municipality i.e. employer whereas Special Civil Application No. 8780 of 2007 is filed by the claimant.
(3.) By present petition the municipality has challenged award dated 13.11.2006 to the extent and so far as learned Labour Court has directed the municipality to pay Rs.50,000/- as lump-sum compensation to the original claimant. Whereas Special Civil Application No. 8780 of 2007 is filed by original claimant and he has challenged same award dated 13.11.2006 to the extent and so far as learned Labour Court has dined relief of reinstatement and backwages.