TALUKA DEVELOPMENT OFFICER Vs. KANTIBHAI CHHAGANBHAI VAJA

JUDGEMENT

(1.) Heard Mr. Munshaw, learned advocate for petitioner and Mr. Gohil, learned advocate for respondents.

(2.) The petitioner has prayed, inter alia, that:

(3.) The petitioner is aggrieved by award dated 1.1.2016 passed by learned Labour Court at Junagadh in Reference (T) No. 14/08 whereby learned Labour Court has, after having reached to the conclusion that the service of original claimant i.e. present respondent came to be terminated in breach of statutory provisions, awarded Rs.80,000/- as lump sum compensation in lieu of / instead of awarding backwages.