PARSHOTTAMBHAI KHEMABHAI PATADIA Vs. MANAGER

JUDGEMENT

(1.) By way of this Letters Patent Appeal under Clause 15 of the Letters Patent Act, the appellant herein - original petitioner has challenged the order dated 25.06.2019 passed by the learned Single Judge in Special Civil Application No.8114 of 2017 whereby the Writ Petition preferred by the present appellant was dismissed.

(2.) By way of the Writ Petition being Special Civil Application No.8114 of 2017, the present appellant - original petitioner challenged the order dated 29.06.2016 passed by the learned Presiding Officer, Labour Court, Ahmedabad whereby the appellant's Reference being Reference (LCA) No.1474 of 2007 was rejected.

(3.) Heard Mr.Paresh Brahmbhatt, learned advocate for the appellant - original petitioner and Mr.H.S.Munshaw, learned advocate for the Respondent No.1 - Manger, Ahmedabad Municipal Transport Service ('AMTS', for short).