(1.) Being aggrieved by and dissatisfied with the impugned judgement and award passed by learned Presiding Officer, Labour Court, Bhavnagar in Reference (LCB) No.464 of 1989, petitioner - State of Gujarat, through Dy.Executive Engineer, Lakhanka Main Works Sub -Division, Bhavnagar, has preferred the present Special Civil Application under Article 227 of the Constitution of India.
(2.) After the matter was argued for sometime, and even considering the reasoning given by the learned Labour Court, there is a broad consensus between the learned advocates appearing on behalf of the respective parties that let the impugned judgement and award be quashed and set aside and the matter be remanded to the learned Labour Court to decide the same afresh in accordance with law and on merits and after permitting the parties to lead evidence afresh.
(3.) Mr.Savani, learned advocate appearing on behalf of the respondent workman has requested to make suitable observation to decide and dispose of the Reference afresh in accordance with law and on merits without in any way being influenced by the present order and as expeditiously as possible and preferably within a period of six months from the date of receipt of the present order.