EXECUTIVE ENGINEER Vs. LILIBEN GOBARBHAI KOLI

JUDGEMENT

(1.) WE have heard Mr.P.J.Kanabar, learned counsel for the appellant and Mr.M.M.Tirmizi, learned counsel appearing for the respondent.

(2.) THIS Letters Patent Appeal has been filed challenging the judgment and order passed by the learned Single Judge dated 19.12.2005, by which the learned Single Judge has partly allowed the writ petition and has modified the award of the Labour Court dated 14.2.2003 passed in Reference (LCR) No.488 of 1989 (old) and Reference (LCA) No.90 of 1998 (new).

(3.) HAVING heard learned counsel for the parties, we find that the judgment and order of the learned Single Judge does not suffer from any infirmity as the learned Single Judge has done substantial justice between the parties.