CHIEF DISTRICT HEALTH OFFICER Vs. NIKESHKUMAR CHIMANLAL PATEL

JUDGEMENT

(1.) Heard Mr. Munshaw, learned advocate for the petitioners and Mr. Asthavadi, learned advocate for the respondent.

(2.) In present petition the petitioner has challenged award dated 17.9.2014 passed by learned Labour Court at Nadiad in Reference (LCN) No. 251 of 2004. By impugned award, learned Labour Court directed present petitioners to reinstate the claimant - respondent herein on his original post with 20% backwages.

(3.) So far as factual background is concerned, it has emerged from the record that present respondent raised industrial dispute with the allegation that the opponent employer District Health Officer ["DHO" for short] - present petitioner illegally terminated his service.