DIVISIONAL CONTROLLER Vs. ASHOKKUMAR KESHABHAI PATEL

JUDGEMENT

(1.) THE counsel for both the parties have made joint request for disposing of this matter in terms of the settlement arrived at between the parties. The settlement is duly signed by appropriate authority and copy thereof is forwarded to the counsel for the petitioner. The same is sought to be relied upon for making appropriate modification in the Award in terms of the settlement. The same is ordered to be taken on record.

(2.) IN view of the settlement, the award impugned passed by the Labour Court is hereby modified and the punishment of stoppage of two increments with future effect is substituted for that of dismissal, originally passed by the authority. The award impugned in this matter is accordingly stands modified. Rest of the Award will remain as it is. In view of this modification, the workman shall be reinstated within 30 days from today. Special Civil Application is disposed of accordingly. Rule is made absolute to the aforesaid extent.