Chattisgarh High Court
State Of Chhattisgarh vs Ishwar Das Dayaram Gharde And Ano. 24 ... on 2 January, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPL No. 3974 of 2009
State of Chhattisgarh Versus Ishwar Das Dayaram Gharde & Anr
02/01/2020 Shri Avinash Choubey, PL for the State/
petitioner.
Shri SP Kale, counsel for the respondents.
By the impugned award, the respondent workman has been reinstated without back wages. The respondent's statement was recorded before the Labour Court on 21.11.2006 wherein his age is shown as 50 years.
Let the State Counsel ascertain whether the respondent is still in service or not.
Post the matter in the next week.
Sd/-
Judge (Prashant Kumar Mishra) Barve