STATE OF GUJARAT Vs. SNEHABEN SANJAYBHAI BAROT

JUDGEMENT

(1.) RULE. Learned Advocate Mr. U. T. Mishra waives service of rule on behalf of the respondent No.1.

(2.) This petition under Article-226 of the Constitution of India is filed to quash and set aside the award dtd. 16/3/2017 passed by the Labour Court, Bharuch in Reference (LCB) No.10 of 2011.

(3.) It is the case where the Reference was raised on account of alleged illegal oral termination of the respondent on 20/7/2010 from the petitioner- Hospital, where it is alleged that the respondent-workman was working as Receptionist since 1/12/2007.