EXECUTIVE ENGINEER Vs. NATUBHAI JORUBHAI VALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners. Rule. Shri TR Mishra, learned counsel for the respondent workman waives service of notice of rule. Rule, with the consent of learned advocates, is fixed forthwith.

(2.) BOTH the counsels have jointly requested for disposal of the matter as there is a consensus between the parties that the parties are abiding the award of the Labour Court dated 9/2/2009 passed in Reference (LCB) No. 413/1995 so far as reinstatement with continuity of service is concerned.

(3.) SHRI Mishra submits that the respondent workman is already working with the employer Board. That the workman is giving up his claim for 20% back wages and the award may be modified accordingly. Shri. Gade for the petitioners concurs with what Mr. Mishra says.