CHAIRMAN, SAURASHTRA GRAMIN BANK Vs. MAHEN H. DUBEL

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has challenged the award dtd. 5/1/2017 passed by the Presiding Officer, CGITA, Ahmedabad in CGITA No.83 of 2007.

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be heard finally at admission stage.

(3.) Hence, Rule. Learned advocate Ms.Asha Gupta waives service of notice of rule for respondent no.1.