STATE OF GUJARAT Vs. RADHESINH ABHEYSINH BARIYA

JUDGEMENT

(1.) By way of the present petition, the petitioner has challenged judgment and award dated 7.7.2014 passed by the Presiding Officer, Labour Court, Godhra in Reference (LCG) No.554 of 1998. By the said award, the Labour Court partly allowed the reference of the respondent No.1 and directed the petitioner to reinstate the respondent No.1 without any back wages.

(2.) Though served, the respondent No.1 has chosen not to appear before this Court. The matter has been adjourned on number of occasions. However, the respondent No.1 has neither remained present personally nor engaged any advocate to defend his case in the matter.

(3.) Today when the matter is called out, neither the respondent No.1 has remained present nor any advocate on his behalf is present. Hence, the matter is taken up for final hearing with the assistance of learned Assistant Government Pleader appearing for the petitioner.