RAKESHKUMAR JIVANLAL POPATIYA. Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) XXXX XXX XXX

(2.) XXXX

(3.) Learned Advocate for the petitioner invited attention of the Court to the fact that the petitioner was in employment from 1980 until his services came to be terminated on 31.07.1988. Learned Advocate for the petitioner submitted that complaint was filed on 14.02.1997 and as there was no settlement, the matter was referred to the Court by Conciliation Officer by order dated 19.02.1998.