DHARI GRAM PANCHAYAT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. Kanabar, learned advocate for the petitioner and Mr. Yusufkhan Pathan, learned advocate for the respondent No.2 (concerned workman).

(2.) In this petition the petitioner has prayed inter alia, that:-

(3.) The petitioner is aggrieved by award dated 23.1.2015 passed by Industrial Tribunal at Bhavnagar in Complaint (IT) No. 6 of 2009 whereby learned tribunal held that the Panchayat (employer) committed breach of Section 33 of Industrial Disputes Act, 1947 (hereinafter referred to as the "I.D. Act"). Having reached such finding and conclusion learned tribunal directed the panchayat to reinstate the claimant on his original post with continuity of service, backwages and consequential benefits.