DIVISIONAL CONTROLLER Vs. JUMABHAI UMARBHAI GUNGA

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Niyati D. Chauhan, learned advocate waives service of rule for the respondent.

(2.) Heard Mr. Hamesh C. Naidu, learned advocate for the petitioner and Ms. Niyati D. Chauhan, learned advocate for the respondent. With consent of learned advocates appearing for either side, the petition is taken up for final disposal today as the issue involve lies in a narrow compass.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner has assailed the order dated 17.1.2020 passed by the Industrial Tribunal, Rajkot in Reference (I.T.) No. 48 of 2018.