DISTRICT PANCHAYAT Vs. BABUBHAI LAKHABHAI CHUDASMA

JUDGEMENT

(1.) WE have heard Mr. P.V.Hathi, learned counsel appearing for the appellant and Mr. Murli Devnani, learned counsel appearing for the respondents.

(2.) THIS Letters Patent Appeal has been filed challenging the judgment of the learned Single Judge dated 24th August, 2008 passed in Special Civil Application No.17621 of 2006 by which the learned Single Judge has dismissed the writ petition and affirmed the Award of the Industrial Tribunal, Rajkot dated 18th January, 2006 passed in Reference(ITR) No. 83 of 1995.

(3.) IN the result, this Appeal succeeds and is allowed. the order passed by the learned Single Judge dated 24th August, 2006 in Special Civil Application No. 17621 of 2006 and the Award of the INdustrial Tribunal dated 18th January, 2006 passed in Reference (ITR) No. 83 of 1985 are set aside.