DHANJIBHAI PARMAR Vs. DINESHBHAI MELABHAI SOLANKI

JUDGEMENT

(1.) SPEAKING to Minutes note has been filed by Mr. Mankad, learned counsel for the respondent for making correction/modification in the judgement dated 19.02.2013 passed by this Court in Special Civil Application No. 25047 of 2006. Having perused the same, para no. 5 of the judgement dated 19.02.2013 shall read as under:

(2.) JUDGEMENT dated 19.02.2013 passed in Special Civil Application No. 25047 of 2006 shall stand modified accordingly. The rest of the judgement shall remain the same. Speaking to minutes is allowed accordingly.

(3.) THE facts in brief are that the respondent-workman raised an industrial dispute on the ground that the petitioner had terminated his services in complete breach of the provisions of the Industrial Disputes Act, 1947. The dispute was numbered as Reference (LCV) No.400 of 1996 and it was decided by way of the impugned judgment and award. Being aggrieved by the same, the present petition has been preferred.