MILL MAZDOOR Vs. INDUSTRIAL TRIBUNAL, RAJKOT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has challenged the order dated 4.12.2018 passed by the Industrial Tribunal, Rajkot below Exh.291 in Reference (IT) No.46 of 2002.

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be disposed off finally at admission stage.

(3.) Hence, Rule. Learned advocate Mr.Yogi Gadhia waives service of notice of rule for respondent no.2.