(1.) BY this petition, the petitioner State of Gujarat has challenged an award dated 1.8.2007 passed by the labour court, Jamnagar in reference (LCJ) No.1605 of 1990.
(2.) MR . Pandya, learned AGP and Mr. Mishra, learned advocate, for the petitioner and respondent respectively submit that the dispute in the petition has been amicably resolved during the pendency of this petition. Earlier an order dated 28.4.2008 was passed, which reads thus,
(3.) LEARNED advocate Mr. Mishra appearing on behalf of respondent is also agreed with and submitted that as and when reinstatement order will receive by respondent workman from the petitioner, respondent workman will immediately report for duty with the petitioner.