STATE OF GUJARAT Vs. SHARDABEN ATMARAM PARMAR

JUDGEMENT

(1.) Heard Mr. Devnani, learned advocate for petitioner and Mr. Mishra, learned advocate for respondent.

(2.) In present petition, the petitioner has challenged the award dated 17.12.2014 passed by learned Labour Court at Nadiad in Reference (LCN) No.51 of 2004 whereby the learned Labour Court partly allowed the reference and directed to reinstate the claimant on her original post with continuity of service and 20% backwages.

(3.) So far as factual background is concerned, it has emerged from the record and from rival submissions by learned advocates for contesting parties that the respondent herein (i.e. the claimant before learned Labour Court) raised industrial dispute with the allegation that the opponent illegally terminated her service.