STATE OF GUJARAT Vs. CHAUHAN ZORAVARSINH DILAVARSINH

JUDGEMENT

(1.) Heard Ms.Joshi, learned AGP for the petitioner State and Mr.Shah, learned advocate for the respondent.

(2.) The petitioner State has taken out present petition against award dated 30.10.2013 passed by the learned Labour Court at Himatnagar in Reference (LCH) No.34 of 2007 whereby the learned Labour Court partly allowed the reference and directed present petitioner to reinstate present respondent on his original post with continuity of service, however, without backwages.

(3.) So far as factual background is concerned, it has emerged from the record and from rival submissions by learned advocates for the contesting parties that the respondent herein has raised industrial dispute in 2007 with the allegation that the opponent employer terminated his service before almost 19 years i.e. in July 1988. Thus, the said dispute came to be raised after 19 years.