LAKHAMSHI GOVINDJI HARIA SCHOOL Vs. KIRIT BHUPATBHAI BHATT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioner has prayed that the award dated 17.12.2016 passed by the Labour Court in Reference (T) No.163 of 2004 be quashed and set aside.

(2.) Heard learned advocate Mr.Nirav Mishra for the petitioner and learned advocate Ms.Asmita Patel for respondent No.1.

(3.) The factual matrix of the present case is as under: