SANJAY KANAIYALAL VYAS Vs. JETPUR NAVGADH NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr.U.T.Mishra learned advocate for the petitioner, Mr.R.R.Trivedi learned advocate for respondent no.1 and Mr.Bhavesh Trivedi learned advocate for respondent no.2.

(2.) By way of this petition, the original workman has challenged the impugned award dtd. 29/1/2016 as well as the order dtd. 25/11/2020 below the Restoration Application, by which, the application for restoration has been rejected.

(3.) Mr.U.T.Mishra learned advocate for the petitioner would take this Court through paragraph no.7 of the award of the Labour Court dtd. 29/1/2016 and the operative portion of the award would indicate that the award was passed in absence of the workman.