DEPUTY EXECUTIVE ENGINEER Vs. NILESHBHAI BABUBHAI LAKKAD

JUDGEMENT

(1.) Heard learned advocate for the petitioners. For the respondent, no one is present. Though served, respondent has not entered appearance himself or through learned advocate and also having regard to the order dated 1.3.2018, the Court deems it proper to pass final order in this matter though respondent is not present (even after service of process).

(2.) In this petition, the petitioner Board has challenged award dated 23.9.2014 passed by learned Labour Court in Reference (LCJ) No.125 of 2006 whereby learned Labour Court directed petitioner Board to reinstate the claimant 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 that with the allegation against present petitioner (opponent employer) that the Board illegally terminated his service w.e.f. 15.10.2006, present respondent (claimant before learned Labour Court) raised industrial dispute. Appropriate government referred the dispute for adjudication to learned Labour Court at Junagadh. Learned Labour Court registered the dispute as Reference (LCJ) No.125 of 2006.