DHORAJI MUNICIPALITY Vs. ABDUL KADAR MOHMIYA BUKHARI

JUDGEMENT

(1.) WE have heard learned counsel Mr.Premal R. Joshi for the appellant and Mr. U.T.Mishra for the respondent.

(2.) APPEAL against the similar award has been dismissed by this Court in Letters Patent APPEAL No.838 of 2011 (in the case of Dhoraji Municipality Vs. Bahadursinh Natubha Gohil), vide order dated 14.6.2011.

(3.) FOR the aforesaid reasons, we do not find any illegality either in the impguned order of the learned Single Judge or in the award of the Labour Court. This Appeal fails and is dismissed.