CHILD DEVELOPMENT OFFICER Vs. GITABEN DASHARATHSINH WAGHELA

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India is filed against the order of the Labour Court dtd. 6/9/2018 passed in References (T) No.24/2012 by the Labour Court, Godhra.

(2.) At the outset, learned Advocate for the petitioner states that as the award passed is ex-parte, where the petitioner was not represented and therefore, would explore the filing of an application by invoking Sec. -26(A) of the Industrial Dispute Gujarat Rules and the Labour Court to consider the same in accordance with the law on its own merits.

(3.) In view of the aforesaid, the petition stands disposed of accordingly. Notice is discharged. Interim relief granted earlier stands vacated.