AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. HASMUKHBHAI CHANDULAL SOLANKI

JUDGEMENT

(1.) Heard Mr. Munshaw, learned advocate for the petitioner and Mr.Pandya, learned advocate for the respondent.

(2.) The petitioner corporation is aggrieved by award dated 19.7.2014 passed by the learned Labour Court in Reference (LCA) No.445 of 2008 whereby the learned Labour Court set aside the order of penalty passed by the petitioner corporation against present respondent and directed the petitioner corporation to reinstate the respondent with continuity of service and 25% backwages.

(3.) It has emerged from the record that engagement of the respondent came to be discontinued vide office order dated 19.9.2007. Feeling aggrieved by the said decision and the order, the respondent herein raised industrial dispute. Appropriate government referred the dispute for adjudication to learned Labour Court at Ahmedabad. The dispute came to be registered as Reference (LCA) No.445 of 2008.