BHANJI JAMNADAS HARIJAN Vs. KANDLA PORT TRUST

JUDGEMENT

(1.) By way of this petition the petitioner has prayed to quash and set aside the order dated 30.4.1983 passed by the respondents and further to direct the respondents to reinstate the petitioner with full back wages.

(2.) The brief facts of the case are as under :-

(3.) Heard learned advocates for the respective parties and perused the documents on record.