EXECUTIVE ENGINEER Vs. SULTANKHAN MAHOBATKHAN

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 01.08.2008 passed by the learned Labour Court, Amreli in Reference (L.C.A) No.66 of 1998, whereby, learned Labour Court has directed the petitioner to be reinstated at his original place by treating his service as continuous and has also awarded 20% back-wages and Rs. 1,500.00 as cost, appellant Board has preferred this petition.

(2.) Respondent-workman was working with the Petitioner-Gujarat Water Supply and Sewerage Board as Chokidar since 02.04.1987. He was paid Rs. 16.10 Paisas as daily wages. His service came to be terminated on 11.04.1988. Earlier, the petitioner approached this Court by way of Special Civil Application No.3937 of 2009 which came to be disposed of on 12.07.2007 by remanding the matter to the Labour Court for deciding a fresh. After remand, impugned award has been passed, which has resulted into filing of the present petition.

(3.) After notice, respondent-workman has put an appearance, however, no reply has been filed.