STATE OF GUJARAT Vs. ASHOKBHAI RATIBHAI GOSWAMI

JUDGEMENT

(1.) Heard Mr. Devnani, learned AGP for the petitioner - State and Mr. Chhaya, learned advocate for the respondent.

(2.) In present petition, the petitioner has placed under challenge award dated 31.12.2014 passed by learned Labour Court in Reference (LCR) No.123 of 2004 whereby the learned Labour Court partly allowed the reference with the direction to present petitioner to reinstate the claimant on his original post with continuity of service and 20% backwages.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent herein raised industrial dispute with the allegation that the opponent employer (Dy. Executive Engineer, Irrigation Department, Sub- Division No.1, Rajkot) illegally terminated his service. Appropriate government referred the dispute for adjudication to learned Labour Court at Rajkot. The learned Labour Court registered the reference as Reference (LCR) No.123 of 2004.