DIVISIONAL CONTROLLER Vs. RAJENDRASINH M JADAV

JUDGEMENT

(1.) Heard Mr.Rawal, learned advocate for the petitioner and Mrs.V.D.Nanavati, learned advocate for respondent.

(2.) The petitioner State Road Transport Corporation has challenged award dated 20.8.2015 passed by learned Labour Court at Jamnagar in Reference (T) No. 426/1992 whereby the learned Labour Court directed present petitioner to reinstate the respondent on his original post with continuity of service but without backwages.

(3.) So far as factual background is concerned, it has emerged from the record that at the relevant time the claimant was in service with present petitioner.