DHARI TALUKA PANCHAYAT Vs. MAHESHBHAI HARISHANKAR PANDYA

JUDGEMENT

(1.) By way of this petition, which is filed under Articles 226 and 227 of the Constitution of India, petitioner has challenged the Award dated 15.11.2019 passed by the Labour Court, Amreli, in Reference (T) No.4 of 2018.

(2.) Heard learned advocate Mr. H.S.Munshaw for the petitioner and learned advocate Mr. Nikhil S. Kariel for the respondent.

(3.) Learned advocate appearing for the parties jointly requested that looking to the issue involved in the petition, the petition be disposed of at admission stage.