K.M.THAKER,J. - (1.) Heard Mr. Chaudhari, learned advocate for the petitioner and Mr. Devnani, learned AGP for the respondent - State.
(2.) In this petition, the petitioner - original claimant has challenged award dated 21.8.2014 to limited extent viz. the learned Labour Court's decision whereby the learned Labour Court denied backwages, instead the Court directed the employer to reinstate the claimant with continuity of service.
(3.) In reply to the query by the Court, learned AGP clarified that the opponent employer i.e. present respondent has not challenged the award. The respondent has not only accepted the award but implemented the award by reinstating the claimant.;