STATE OF GUJARAT Vs. BHIKHABHAI GIMIYABHAI VASAVA

JUDGEMENT

(1.) The present letters patent appeals arise from the order dated 9.2.2016 passed by the learned Single Judge in Special Civil Application No.15685 of 2015, whereby the writ petitions challenging the award dated 13.5.2014 passed by the Labour Court, Bharuch in Reference (LCB) No.261 of 2010 have been rejected.

(2.) At the outset, Mr. Utkarsh Sharma, learned Assistant Government Pleader appearing on behalf of the appellant submitted that all the concerned workmen have been reinstated in service and the issue that remains to be considered by this court is confined only to the grant of backwages.

(3.) The learned Assistant Government Pleader has produced the statement showing the status of the present workmen and the date of their reinstatement. A perusal of the same indicates the date of appointment as well as the date of reinstatement.