PANCHMAHAL DISTRICT PANCHAYAT Vs. BALVANTBHAI KALUBHAI PAGI

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent against the order dtd. 29/4/2022 passed by learned Single Judge in Special Civil Application No.2676/2021.

(2.) Heard learned advocate, Mr. H.S. Munshaw for the appellants, learned advocate, Mr. Dipak Dave for the respondent no.1 and learned AGP Mr. Kurven Desai for the respondent no.2.

(3.) Learned advocate, Mr. Munshaw submitted that the present appellants are the original petitioners, who have challenged the order dtd. 24/1/2020 passed by the Labour Court in Recovery Application No.C-2. 102/2008, whereby the Labour Court directed the appellants - original petitioners to release the benefit of pension in favour of the respondent - workman.