DIVISIONAL CONTROLLER Vs. ITS WORKMEN C/O.SECRETARY

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgment and award of the Industrial Tribunal, Bhavnagar, rendered in Reference (IT) No. 47 of 1999, whereby the Tribunal allowed the reference in favour the respondent workmen.

(2.) BRIEF facts of the case are as under;

(3.) ON the other hand, learned Counsel for the respondent has supported the order passed by the Tribunal and has prayed to dismiss the appeal, as being without merit.