JOSHI JITENDRAKUMAR CHIMANBHAI Vs. PALANPUR NAGARPALIKA

JUDGEMENT

(1.) The applicant of present application is original respondent in Special Civil Application No.9421 of 2016.

(2.) The said petition, along with other cognate petitions, came to be disposed of vide decision dated 20.4.2018.

(3.) In the said petition, present opponent nagarpalika had challenged the award passed by the learned Labour Court whereby the learned Labour Court, after adjudication of the reference case, partly allowed the reference and directed the nagarpalika to reinstate the claimant/workman with 40% backwages.