MANISH VRAJLAL RAVIYA Vs. BHAVNAGAR AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Mr. U.T. Mishra, learned advocate for the appellant and Mr. Amit Panchal, learned advocate assisted by Mr. Angesh Panchal, learned advocate for the respondent no.1.

(2.) By this intra court appeal under clause 15 of the Letters Patent, the workman has challenged the judgment and order dtd. 3/1/2022 passed by the learned Single Judge in Special Civil Application No. 14297 of 2010.

(3.) The following facts emerge from the record of the appeal -