BHIMANI KHADI GRAMODYOG SANGH Vs. MALSI DESAR MAHESHWARI

JUDGEMENT

(1.) THE petitioner has filed this petition under Article -226 and 227 of the Constitution of India, praying for quashing and setting aside the impugned award dated 30.9.2009 in Reference (L.C.B) No. 13/2000 as well as order dated 16.8.2010 passed in Industrial Dispute Misc. Application No.8 of 2009, passed by the Labour Court, Bhuj.

(2.) HEARD Mr. B.Y. Mankad, learned advocate appearing for the petitioner and perused the award passed by the Labour Court.

(3.) IT is these two orders which are under challenge in the present petition.