DIVISIONAL CONTROLLER Vs. DILAVARSINH R ZALA

JUDGEMENT

(1.) RULE . Mr. Priyank P. Jhaveri wavies service of Rule on behalf of respondent.

(2.) HEARD learned advocates for the parties. Rule is fixed forthwith with the consent of both the counsel as the matter is taken up for final disposal.

(3.) THE petitioner, G.S.R.T.C, has approached this Court under Article 227 of the Constitution of India challenging the award and order passed by the Presiding Officer, Labour Court, Rajkot dated 4.6.2008 in Reference(LCR) No. 54 of 2004 whereunder the Court has awarded continuity of service, retiral benefits and Rs. 100,000/ - in lieu of backwages to the respondent -workman quashing and setting aside the original order of dismissal.