EZAZKHAN MOHAMMADKHAN PATHAN Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) At the request of learned advocate for the petitioner, the respondent No.2 - Labour Court is deleted from the array of the parties.

(2.) Issue RULE. Learned advocate Mr.Naidu, waives service of notice of rule on behalf of the respondent No.1.

(3.) In the present petition, the petitioner is challenging the award dtd. 16/4/2018 passed by the Industrial Tribunal, Vadodara, below Exh.19 in Reference (I.T.) No.249 of 2014, whereby the reference, with regard to not extending the benefit of time scale after completion of 180 days, has been rejected.