KUTIYANA TALUKA PANCHAYAT Vs. SUMANBHAI NARSHIBHAI VAJA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) It is an admitted case of the parties that petitioner herein respondent before the Labour Court had not contested the case before the Labour Tribunal as it has ignored the proceedings by not remaining present. Learned advocate for the respondent does not oppose if the matter is remanded back to the Labour Tribunal for fresh adjudication because the petitioner had no chance to represent his case.

(3.) At this stage, learned advocate for the petitioner submitted that the Labour Court has no jurisdiction to adjudicate the issue in question.