HUSAINBEG D. MIZRA Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the legal representative of the deceased-Employee of the respondentCorporation.

(2.) The petitioner has prayed for quashing and setting aside the order dtd. 31/1/2017 passed by the Industrial Tribunal, Ahmedabad in Approval Application (IT) No.27 of 2011 in Reference (IT) No.137 of 2011 and has sought directions to grant family pension.

(3.) Earlier, the matter has been adjourned time and again. The order has been passed on the last occasion, upon the Corporation to file the reply, failing which the cost would be imposed. Thereafter, the matter is listed today.