JUNAGADH AGRICULTURAL UNIVERSITY Vs. BHAVNABEN DHARAMSINHBHAI VACHHANI

JUDGEMENT

(1.) Heard Mr. D.G.Chauhan, learned advocate for the appellant and Mr. P.J.Mehta, learned advocate for the respondent.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 16/9/2021 passed in Special Civil Application No.884 of 2020 by the learned Single Judge, the appellant University has preferred this intra Court appeal under Clause 15 of the Letters Patent.

(3.) It appears from the record that the writ petition was filed by the respondent -workman being aggrieved by the order dtd. 9/10/2019 passed by the learned Industrial Tribunal, Rajkot in Reference (IT) No. 171 of 2015 whereby Reference filed by the respondent workman came to be dismissed and the respondent no.1 inter alia prayed as under: