GOVINDBHAI KATHADBHAI MAYAID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 17th February 2010 passed by the learned Single Judge in allowing the petition preferred by the original petitioner - State of Gujarat whereby the learned Single Judge quashed and set aside the order and award dated 29th December 2009 passed in Reference (LCR) No.254 of 1997, which was in favour of the appellant herein.

(2.) The question arising in this appeal is as under:-

(3.) Brief facts relevant for the purpose of deciding this appeal can be summarised as under:-