KARYAPALAN YANTRI LOK SWASTHA Vs. DEVENDRA KUMAR PANWAR

JUDGEMENT

(1.) With the consent of the parties heard finally.

(2.) The petitioner /Municipal Corporation, Ujjain has filed the present petition under Article 227 of the Constitution of India against the award dated 05.10.2016, passed by the Labour Court, Ujjain in Case NO.174/2014/ID Act (r) in favour of respondent directing reinstatement in to the service without backwages.

(3.) Facts of the case, in short, are as under: