CHIEF EXECUTIVE (AUTHORITY) Vs. KANJI LAXMAN CHAUHAN

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent has been preferred by the appellant - original petitioner against the order dated 04.07.2011 passed by the learned Single Judge in Special Civil Application No. 8082 of 2011 whereby the learned Single Judge has dismissed the aforesaid petition.

(2.) The appellant has filed the aforesaid petition under Articles 226 and 227 of the Constitution of India challenging the award and order dated 25.05.2010 passed in Reference (LCG) No. 1 of 2007, whereby the learned Presiding Officer, Labour Court, Bhuj - Kutch was pleased to declare that the order dated 06.08.2006 terminating the services of the applicant - workman - respondent therein is illegal and inoperative. The Labour Court was pleased to direct the petitioner to reinstate the workman with continuity of service with 25% back wages on his original post.

(3.) Heard Mr. N.J. Shah, learned advocate for the appellant and Mr. Apurva Kapadia, learned advocate for the respondent. Perused the evidence on record and the impugned order of the learned Single Judge.