ANJAR MUNICIPALITY Vs. JAMNABEN KARSANBHAI PRAJAPATI

JUDGEMENT

(1.) Heard the learned Advocate, Mr.B.Y.Mankad, appearing on behalf of petitioner.

(2.) In SCA No.14737 of 2006, the petitioner has challenged the award passed by Labour Court, Gandhidham at Kutchhch in Reference No.329 of 2000 dated 30.9.2005, wherein Labour Court has granted reinstatement with continuity of service with 20 days salary for each month for interim period.

(3.) In SCA No.14755 of 2006, the petitioner has challenged the award passed by Labour Court, Gandhidham at Kuchhch in Reference No.330 of 2000 dated 19.9.2005, wherein, Labour Court has granted the reinstatement with continuity of service and 20 days wages of each month for interim period.