UMRETH MUNICIPALITY Vs. PANDYA KUMUDCHANDRA KESHAVLAL

JUDGEMENT

(1.) <DJG>BHAGWATI PRASAD, J.</DJG> This appeal is directed against the judgment and order dated 11th August 2004 passed by the learned Single Judge in Special Civil Application No.1064 of 2001 whereby the learned Single Judge allowed the petition filed by the petitioner.

(2.) The petitioner was appointed as a Pump Operator by the respondent Municipality w.e.f. 08/09/1982 and his services came to be terminated w.e.f. 10/11/1983. Pursuant to the said termination order, the petitioner raised industrial dispute before the Labour Court, Anand, which was allowed by order dated 13/10/1992.

(3.) Feeling aggrieved by the said order of the Labour Court, the respondent Municipality preferred application being Special Civil Application No.643 of 1993 before this Court and by order dated 08/03/2000 this Court (Coram : Hon'ble Mr. Justice H. K. Rathod) dismissed the said Special Civil Application and confirmed the order of the Labour Court dated 13/10/1992.