DILIPKUMAR MANSUKHLAL TRIVEDI Vs. DHORAJI MUNICIPALITY

JUDGEMENT

(1.) The captioned two petitions are, in effect and in substance, cross petitions, inasmuch as both the parties in the complaint (IT) No.9 of 2006 (i.e. the workman and the employer concerned in the said complaint) have, upon feeling aggrieved by the award dated 7.11.2015 passed by learned Industrial Tribunal at Rajkot in said complaint (IT) No.9 of 2006 in reference (IT) No.44 of 1999 have taken out captioned petitions.

(2.) By the said order the learned Tribunal held that the termination of claimant's service on 16.2.2000 was effected by committing breach of Section 33 of the ID Act and that therefore, the complainant is entitled for consequential relief.

(3.) As mentioned above, both sides concerned in the said complaint are aggrieved by the award.