AHMEDABAD DISTRICT PANCHAYAT Vs. MUKESHKUMAR PRAHLADBHAI PATEL

JUDGEMENT

(1.) THE appellants herein challenge the order dated 25th February, 2003, passed in Special Civil Application No.1217 of 2003, dismissing their petition, which was preferred to challenge the judgment and award passed by Labour Court, Ahmedabad, in Reference (LCA) No.1293 of 1997 dated 17th July, 2002, by which the Labour Court ordered reinstatement of the respondent -workman to his original post with 70 per cent back wages and continuity in service within a period of 30 days from the date of pronouncement of the award.

(2.) THE facts of the case, in brief, can be stated thus:

(3.) WE have heard learned Advocate, Mr. Munshaw, for the appellant and learned Advocate, Mr. Mishra, for the respondent.