MOTI KHAVDI GRAM PANCHAYAT Vs. PRADIPKUMAR CHHOTALAL BHOGAYTA

JUDGEMENT

(1.) HEARD Mr.Manraj Barot, learned advocate for the petitioner Gram Panchayat and Mr.Hasit Joshi, learned advocate for the respondents.

(2.) RULE . Mr.Hasit Joshi, learned advocate waives for contesting respondents in each petition.

(3.) LEARNED advocate for the petitioner has submitted that the petitioner Gram Panchayat came to know about the award of the Labour Court dated 15.06.2011 within few days and soon thereafter, on 06.07.2011 applications were moved before the Labour Court that the advocate of the Gram Panchayat had not attended the proceedings before the Labour Court and the Gram Panchayat being public body, least its Exchequer suffer, and therefore the petitioner Gram Panchayat be heard on merits, in both the matters. The Labour Court, after observing that the advocate had not attended proceedings properly, rejected both the applications. Learned advocate for the petitioner has contended that within couple of days, after the petitioner Gram Panchayat came to know about the award, necessary applications were moved and under these circumstances, even by awarding reasonable cost in favour of the respondent workmen, the applications ought to have been allowed. It is contended that this Court may set aside the impugned orders and direct the Labour Court to hear the petitioner Panchayat on merits.