JUNAGADH DISTRICT PANCHAYAT Vs. HANSABEN RAMJIBHAI CHAVDA

JUDGEMENT

(1.) Heard Mr. Munshaw, learned advocate for the petitioner and Mr. Mankad, learned advocate for the respondent No.1.

(2.) In this petition the Programme Officer, Intigrated Child Development Scheme as well as Child Development Project Officer, Junagadh District have challenged award dated 7.4.2015 passed by learned Labour Court in Reference (T) No. 256 of 2004 whereby learned Labour Court partly allowed the reference with the declaration that the action of discontinuing service of the claimant was illegal and unjustified. Learned Labour Court thereupon directed present petitioners to reinstate the claimant on her original post with continuity of service however, without backwages.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent claimed that she worked as Aganwadi Worker with the opponent employer.