STATE OF GUJARAT Vs. KALUBHAI SHIVABHAI MAKWANA

JUDGEMENT

(1.) THE applicant in Civil Application No. 6218 of 2012, who happens to be the respondent in Special Civil Application No. 18625 of 2011 has taken out this Civil Application with following prayers:

(2.) THE workman has made averment in this application that there was an order on 23.2.2012 passed by this Court (Coram: K.M.Thaker, J.) wherein, interim relief was specifically granted subject to compliance of Section 17B of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the I.D. Act' for short).

(3.) LEARNED advocate appearing for workman has strongly opposed any adjournment being granted and submitted that inaction on the part of concerned petitioner has resulted into depriving the workman of his legitimate statutory rights without fulfillment thereof, the petition itself cannot be maintained.