PATEL BHARAT KARSANDAS Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioners have challenged the award dated 30.09.2019 passed by the Labour Court, Mehsana in Reference (LCMD) No.2/2008 (Old Reference No. 7/1997).

(2.) Heard learned advocate, Mr. Naman Kinkhabwala appearing for learned advocate, Mr. N.K. Majmudar for the petitioners.

(3.) The facts of the case leading to filing of the present petition are as under,