STATE OF GUJARAT Vs. KANAKSINH PRADHUMANSINH JADEJA

JUDGEMENT

(1.) Heard Mr. Krutik Parikh, learned AGP and Mr. Jadeja, learned advocate for the respondent.

(2.) In this petition the petitioner State has challenged award dated 12.6.2014 passed by learned Labour Court at Rajkot in Reference (LCR) No.32 of 2009 whereby learned Labour Court partly allowed the reference and directed present petitioner to reinstate the claimant on his original post. Learned Labour Court did not grant demand for backwages.

(3.) Feeling aggrieved by said award and direction the original opponent employer has taken out present petition.