GUJARAT ELECTRICITY BOARD Vs. VANIYA KARSANBHAI PARMABHAI

JUDGEMENT

(1.) Heard Mr. Dave, learned advocate for the petitioner and Mr. Patel, learned advocate for the respondent.

(2.) By this petition, the petitioner-electricity company has challenged award dated 17.04.2014 passed by learned Labour Court at Ahmedabad in reference (LCA) No. 1314 of 2001. By that order, the Court has directed present petitioner to reinstate present respondent in service, on original post, with continuity of service and 10% backwages.

(3.) So far as factual background is concerned, the narration of relevant facts are found in paragraph Nos.2.1 to 2.9 of the petition, which read thus:-