PRATAPBHAI CHAGANBHAI PATEL Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the award of the Labour Court, Dahod, dtd. 6/8/2018 passed in Reference (L.C.D.) No.2 of 2015 is under challenge, by which, the Labour Court had rejected the reference of the petitioner workman.