SARPANCH, VALIYA GRAM PANCHAYAT Vs. DHARMENDRA MOHANBHAI RATHOD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have challenged the award dated 12.03.2019 of the Labour Court in Reference (LCB) No.271 of 2013. By the aforesaid award, the Labour Court has directed that the respondent-workman be reinstated on his original post with 20% back-wages.

(3.) This is the second round of litigation before this Court. Earlier, the respondent-workman had failed in his challenge before the Labour Court, inasmuch as, that the Labour Court by an award dated 23.02.2015, rejected the reference.