RANGE FOREST OFFICER Vs. JORAWARKHA JIVANKHA BALOACH

JUDGEMENT

(1.) Present petition has been filed under Articles 14, 19 and 226 of the Constitution of India by the petitioners-original opponents, being aggrieved by judgment and award dated 26th May 2011 passed by the Labour Court, Bhavnagar, in Reference (LCB) No.381 of 2001.

(2.) Heard Mr.Soham Joshi, learned AGP for the petitioner and Mr.Emik Parmar, learned advocate for the respondent through video conferencing.

(3.) The brief facts of the case are as under:-