DISTRICT DEVELOPMENT OFFICER Vs. RAMABEN MAHADEVGIRI

JUDGEMENT

(1.) Rule. Learned Advocate, Mr. Munshaw, waives service of Rule for the District Development Officer, whereas, learned Advocate, Mr. Shah, waives service for the private respondents in the respective matters.

(2.) The Surendranagar District Panchayat shall be addressed as the petitioner and the employee as the respondent. The respondent has preferred the petition being Special Civil Application No.6723 of 2019 seeking the implementation of the Recovery Certificate granted by the Labour Court. There are other matters which have been also preferred being Special Civil Application No.17233 of 2019 another respondent-employee has preferred Special Civil Application No.19635 of 2019 seeking the implementation of the Recovery Certificate. Since all the matters contain identical questions of law and facts, they are being decided by a common judgment and order.

(3.) The facts are drawn from Special Civil Application No.15871 of 2019 for the purpose of adjudication.