DILIP KUMAR Vs. VIKAS ADHIKARI, PANCHAYAT SAMITI

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner.

(2.) THE petitioner's order of removal from service was found to be illegal by the Labour Court, Udaipur in Labour Case No. 114/2000 vide award dt. 17.07.2007. Learned Counsel for the petitioner submitted that the Labour Court committed error in awarding lumpsum amount of compensation of Rs. 50,000/ - in lieu of service.

(3.) IT has been found by the Labour Court that the petitioner was removed from service from 01.04.1991 and thereafter, it is alleged that he was taken in service on contract basis from 10.04.1991. The Labour Court also held that the employee petitioner was in other service from 30.05.1993 to 30.06.2000. Since in the facts of the case, if the Labour Court has not granted the relief of reinstatement and back wages, the Labour Court has not committed any error of fact or law as the petitioner was already in service with another employer.