BOTAD NAGAR PALIKA Vs. GENE SECRETARY

JUDGEMENT

(1.) Heard the learned Advocate, Mrs.Sangita Pahwa, appearing on behalf of petitioner and learned Advocate, Mr.U.T.Mishra, appearing on behalf of respondent.

(2.) With the consent of learned Advocates appearing for the respective parties, this matter is taken up for final hearing.

(3.) In the present petition, the petitioner Botad Nagarpalika has challenged the order passed by Labour Court, Baroda in Recovery Application No.200 of 1989 dated 30.8.2005. The Labour Court has granted the double amount of weekly off in favour of Jivrajbhai Govindbhai, Bahadurbhai Abdulbhai and Chhotalal Bachubhai with cost of Rs.500/- each to concerned workmen.