RANJIT NATVARLAL CHAUHAN Vs. MORBI NAGAR PALIKA

JUDGEMENT

(1.) The present appeal arises against the order dated 12.10.2010 passed by the learned Single Judge in Special Civil Application No. 9591/10, whereby the learned Single Judge has quashed and set aside the award passed by the Labour Court by allowing the petition.

(2.) Heard Mr. Devnani, learned Counsel appearing for the Appellant.

(3.) We may state that for the sake of convenience, the parties shall be referred to as per their status in the main petition.