STATE OF GUJARAT Vs. JAYSINH DEVIDANJI GADHVI

JUDGEMENT

(1.) The petitioner has challenged the order dated 4th May 1998 passed by learned Presiding Officer, Labour Court, Palanpur, in Misc. Application No.10 of 1996 in Reference (LCA) no.952 of 1991 whereby the said application was rejected.

(2.) The respondent herein had filed an application under section 26(A) of the Industrial Disputes act, 1947 before the Labour Court, Palanpur wherein an exparte decree came to be passed on 28th February 1994. The petitioners therefore filed an application for setting aside the said exparte decree which came to be rejected. Hence the present petition has been filed.

(3.) On 12th July this Court passed an order directing the petitioner to file its additional reply in response to the reply dated 12th march 1999 filed by the respondent and the matter was adjourned to 19th July 2010. On 19th July learned AGP has stated that he had not received any instructions in the matter. Therefore as a last chance the matter was adjourned to today. Today again time was sought which was declined in view of the fact that the matter is of the year 1998 and the respondent workman is out of job and in identical matter i.e. in Special Civil Application No.4337 of 2001 this Court on 20.2.2002 directed to reinstate the workman.