RATILAL BACHUBHAI GALIYAL Vs. BARVALA GRAM PANCHAYAT

JUDGEMENT

(1.) This petition under Article 226 and 227 of the Constitution of India is filed with following prayers:-

(2.) Essentially, the challenge is to the award of the Labour Court dtd. 19/6/2017 in Reference (T) No. 715 of 1998 passed by the Labour Court No. 5, Ahmedabad.

(3.) By the aforesaid impugned award, claim of the petitioners for reinstatement with back-wages was refused.