AHMEDABAD MUNICIPAL TRANSPORT SERVICES Vs. SARASWATIBEN POONAMCHAND CHAUHAN

JUDGEMENT

(1.) HEARD learned counsels for the parties.

(2.) THE petitioner Ahmedabad Municipal Transport Services has assailed the order in award dated 31/5/2006 passed by the Presiding Officer, Labour Court, Ahmedabad in Reference (LCA) No. 2117 of 1992 partly allowing the reference, setting aside the order of dismissal dated 28/9/1988 dismissing him from service from 1/10/1988 and granting him back wages to the respondent workman from 1/10/1988 to 2/9/2002 i. e. The date on which the workman passed away.

(3.) FACTS in brief deserve to be set out as under: