STATE OF GUJARAT Vs. BHANJI GOPAL KARCHHAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The challenge in these appeals is against the order of the learned Single Judge of the High Court dated 06.08.2004 as well as the order of the Division Bench dated 27.06.2014. While by order dated 06.08.2004, the learned Single Judge of the High Court has modified the award of the learned Labour Court to entitle the respondent-workman to receive all retiral benefits, by order dated 27.06.2014 passed by the Division Bench of the High Court, the L.P.A. filed by the State against the order of the learned Single Judge dated 06.08.2004 has been dismissed as not maintainable.