CHANDUBHAI KACHRABHAI PARMAR Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has th challenged the award dtd. 6/12/2017 passed in Reference (CGITA) No. 50 of 2012 passed by Presiding Officer, CGIT-cum-Labour Court, Ahmedabad.

(2.) Heard learned advocate Mr. Hemal K. Acharya for the petitioner, learned advocate Mr. G.H. Virk for respondent Nos.1 and 2 and learned advocate Mr. Dipak R. Dave for the respondent No.4.

(3.) Brief facts giving rise to the present petition is that the petitioner was working with respondent No.4 as Security Guard and thereafter, promoted as Security Supervisor and was posted under Respondent Nos.1, 2 and 3.