GOPALBHAI MEGHAJIBHAI KANTIA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) HEARD the learned advocates appearing on behalf of respective parties.

(2.) IN main Special Civil Application No. 19234 of 2006, the original petitioner has challenged the award passed by Labour Court in Reference No. 459 of 1987 dated 13th April 2006. The Labour Court has set aside the termination order dated 25th December 1985 and instead of that, five increments are stopped without cumulative effect and directed to pay 75% backwages of interim period with continuity of service to respondent workman with consequential benefits. The Labour Court has also directed to original petitioner to take decision about sick leave for the period from 17th August 1983 to 31st August 1985.

(3.) THIS Court, initially, issued notice returnable on 6th October 2006 on 8th September 2006 and meanwhile, this Court has directed to petitioner to reinstate the respondent workman in service on or before returnable date. Meanwhile, award is stayed qua backwages till 6th October 2006. Thereafter, on 5th February 2007, following order is passed by this Court (Coram : R. M. Doshit, J. ).