BOTAD NAGARPALIKA Vs. GOVINDBHAI NANUBHAI GOHIL

JUDGEMENT

(1.) Heard learned Advocate Mr. Harshesh Kakkad for the Appellant and learned Advocate Mr. D.G. Shukla for the Respondent.

(2.) The Appellant Municipality has preferred this Letters Patent Appeal seeking to call in question common Judgment and Order, dtd. 13/9/2022 of learned Single Judge in so far as it related to decision in Special Civil Application No.10280 of 2011.

(3.) The Respondent-Workman filed Reference (IT) No.75 of 1998 seeking regularisation. He was working as Daily Wager on the post of peon. Also prayed before the Industrial Tribunal was the grant of service benefits. The Reference came to be dismissed by the Industrial Tribunal, Bhavnagar, as per Judgment and Award, dtd. 31/3/2011. The Writ Petition was filed by the Workman challenging the said decision of Reference.