RATANBEN MADHAVJIBHAI LEUVA PATEL Vs. ALIMIYA ABBASSMIYA SAIYAD

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of Constitution of India in which the petitioner has prayed that the award dated 16.11.2019 passed by the Presiding Officer, Labour Court, Jamnagar in Reference Case No.89 of 2017 be quashed and set aside.

(2.) Heard learned advocate Mr.M.D.Pansuria for the petitioner.

(3.) I have considered the submissions canvassed by learned advocate for the petitioner.