KAMLABEN BADHIR VIDHYALAYA Vs. RATILAL NARSINHBHAI HARIJAN

JUDGEMENT

(1.) This is a petition filed under Articles 226 and 227 of the Constitution of India, seeking following reliefs;

(2.) Heard, learned Advocate, Mr. D.G. Shukla, for the petitioner and learned Advocate, Mr. Shashvata Shukla, for the Respondent No.1.

(3.) Learned Advocate, Mr. D.G. Shukla, for the petitioner submitted that Respondent No.1 raised an industrial dispute before the concerned authority, which was referred to the Labour Court, Vadodara, and registered as Reference (LCV) No. 479 of 2006.