GENERAL SECRETARY Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed that the Award dtd. 13/10/2017 passed by the Industrial Tribunal, Ahmedabad in Reference (IT) No. 266 of 2014 be quashed and set aside so far as denial of arrears is concerned and thereby the said award be modified.

(2.) Heard learned advocate Mr. P. C. Chaudhari for the petitioner and learned advocate Mr. H. S. Munshaw for respondent No.1.

(3.) Looking to the issue involved in the present petition, learned advocates appearing for the parties requested that the petition be decided finally at an admission stage. Hence, Rule. Learned advocate Mr. H. S. Munshaw waives service of notice of Rule for the respondent No.1.