VADODARA DISTRICT PANCHAYAT Vs. DILIPBHAI A PARMAR

JUDGEMENT

(1.) WE have heard Mr. H. S. Munshaw, learned counsel appearing for the appellant and Ms. Jirga D. Jhaveri, learned counsel appearing for the respondent.

(2.) THIS Intra-Court Letters Patent Appeal has been filed challenging the judgment and order dated 18.10.2002 passed by the Learned Single Judge in Special Civil Application No.6433 of 2002 whereby the Learned Single Judge has dismissed the said Special Civil Application and confirmed the award dated 29.11.2001 passed by the Presiding Officer, Labour Court, Vadodara in Reference (LCV) No.697 of 1999 whereby the Labour Court directed the appellant to reinstate the respondent in service with continuity and full back wages.