TALUKA DEVELOPMENT OFFICER Vs. HIRABHAI MANABHAI PANDYA

JUDGEMENT

(1.) BY way of this petition under Article -227 of the Constitution of India, petitioner Taluka Development Officer, Taluka Idar has prayed for the following reliefs :

(2.) FACTS relevant for the purpose of deciding this petition can be summarized as under :

(3.) THUS , it can be seen that while disposing of Special Civil Application No.2969/1997 the learned Single Judge of this Court observed that it will be open for the petitioner to prefer application under Rule 26 -A of the Industrial Disputes (Gujarat), Rules, 1977 and can also pray for stay of the so -called ex -parte order under Rule 26 -B of the said Rules.