PRABHATBHAI DALABHAI DESAI Vs. BHARAT TEXTILE WORKS

JUDGEMENT

(1.) THE Board has been revised. No one appears for the Appellant to press this Appeal.

(2.) IN this Appeal, order of learned Single Judge dated 20.7.2010 passed in Special Civil Application No. 9858 of 2003 has been challenged. In the writ petition, the Appellant had challenged award dated 8.8.2002 passed by Labour Court, Ahmedabad in Reference (LCA) No. 134 of 1988, wherein the Respondent was directed to grant reinstatement with 40% back wages.

(3.) THE brief facts are that the Appellant was appointed as Temporary Watchman on probation, initially for a period of 6 months on 22.1.1987. On 7.9.1987, the Appellant submitted his resignation and it was accepted. The Appellant was also communicated about the acceptance of his resignation by letter dated 9.9.1987 sent by Registered A.D. Post.