DISTIRCT RURAL DEVELOPMENT AGENCY Vs. GUJARAT LABOUR FEDERATION

JUDGEMENT

(1.) By way of this appeal under Clause 15 of the Letters Patent, the present appellant - original respondent No.1 has challenged the order dtd. 20/6/2019 passed by the learned Single Judge in Special Civil Application No.3407 of 2019, whereby the learned Single Judge while disposing the said petition held that the concerned workman shall be entitled and eligible to all consequential benefits and arrears as per the Government Resolution dtd. 17/10/1988. The present appellant is the original respondent No.1 and the present respondent No.1 is the original petitioner in Special Civil Application No.3407 of 2019.

(2.) Brief facts giving rise to filing of the present appeal are as under.

(3.) We have heard Mr. H.S.Munshaw, learned counsel for the appellant and Mr. Dipak Dave, learned counsel for the respondent - workman.