GENERAL SECRETARY Vs. TALUKA DEVLOPMENT OFFICER

JUDGEMENT

(1.) Since the issue raised in the writ petition is in very narrow compass, the matter is taken up for final hearing today itself.

(2.) RULE. Learned advocate Ms. Sejal Mandavia waives service of notice of rule for and on behalf of the respondent.

(3.) At the request of learned advocate Ms.Vidhi Bhatt, the name of the respondent No. 2 Industrial Tribunal, Rajkot is ordered to be deleted from the array of the parties.