PROJECT OFFICER Vs. MOHANLAL KUMHAR (PRAJAPATI )

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the learned Single Bench on 19.8.2016 whereby an award passed by the Labour Court on 17.12.2014 reinstating the workman but without any back wages has not been interfered with in the writ petition.

(2.) It has been found that the workman worked for 291 days in a calender year and was being engaged and continuously worked from 25.9.2006 to 210.2011.

(3.) In view of the said fact, we do not find any error in the order passed by the learned Single Bench which may warrant interference in the present appeal.