GIRI CHANDRAKANTGIRI DEVGIRI Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THE present appeal is directed against common order passed by learned Single Judge dated 25.08.2010 whereby Special Civil Application No.6992 of 2008, filed by the respondent herein was partly allowed, and Special Civil Application No.2563 of 2008, filed by the appellant herein was dismissed. THE appellant also seeks to challenge order dated 29.11.2010 passed by learned Single Judge of this Court in Misc. Civil Application No.2482 of 2010 in Special Civil Application No.6992 of 2008 filed by the appellant herein for reviewing/recalling the aforesaid common order dated 25.08.2010 passed in the aforesaid writ petitions.

(2.) THE facts arising out of this appeal can be summarized that : the appellant had submitted an application before the District Employment Office for recruitment of conductor with the respondent-Corporation. Pursuant to the said application, the appellant was called for interview on 02.10.1981 vide call letter dated 17.09.1981. That the appellant was selected as conductor on 07.10.1981.

(3.) BEING aggrieved by the aforesaid judgment and award, the appellant had filed Special Civil Application No.2563 of 2008 and prayed for appropriate writ, order or directions quashing and setting aside the said judgment and award passed by Labour Court, Junagadh dated 08.01.2008 and also prayed for reinstatement with back wages. Similarly, the respondent-Corporation also challenged the aforesaid judgment and award by way of filing Special Civil Application No.6992 of 2008 and both the aforesaid writ petitions were heard together.