AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. KANTILAL S VAGHELA

JUDGEMENT

(1.) The petitioner viz. Ahmedabad Municipal Transport Service through its Transport Manager has filed this petition under Article 226 and 227 of the Constitution of India praying for quashing and seting aside the award dated 11th July, 2003 passed by the Industrial Tribunal at Ahmedabad in Reference (IT) No.172 of 1991.

(2.) This Court has issued Rule on 23rd January 2004 and ad interim relief in terms of paragraph 7(C) was granted whereby the implementation, execution and operation of the award dated 11th July, 2003 passed by the Industrial Tribunal at Ahmedabad was stayed. The said interim relief was confirmed by the Court vide its order dated 07th July, 2004 and it was directed that the same would continue to operate till the final disposal of the petition. Despite service of Rule, nobody appears on behalf of the respondent.

(3.) Heard Mr.Rajesh M. Chauhan, learned advocate appearing for Mr.H.S. Munshaw, learned advocate for the petitioner and perused the impugned award passed by the Industrial Tribunal.