STATE OF GUJARAT Vs. PRESIDING OFFICER AND 1

JUDGEMENT

(1.) Rule. Learned counsel for the respondent workman waives service of notice of rule.

(2.) Considering the short dispute involved in this matter, the petition is heard and being finally disposed of by this order.

(3.) The order dated 25.7.2014 passed by the Labour Court, Rajkot, awarding reinstatement with continuity of service but without back wages to respondent No. 2 in Reference (LCR) No. 20 of 2009 is challenged in this petition.