GADHSHISHA JUTH GRAM PANCHAYAT Vs. GOHIL BACHUBHA CHANUBHA

JUDGEMENT

(1.) The Petitioner - Employer - Gadhshisha Juth Gram Panchayat has filed this Petition under Article 227 of the Constitution of India, being aggrieved by and dissatisfied with the impugned judgment and order dated 19 th May 2009 passed by the learned Presiding Officer, Labour Court, Kachchh at Bhuj in Reference (L.C.G.) Case No. 11 of 2008, which was filed by the Respondent - Employee herein namely Gohil Bachubha Chanubha.

(2.) It is to be noted that while issuing Rule on 8 th December 2009, the Coordinate Bench of this Court has passed the following order:

(3.) Heard learned Advocate Mr. Kirtidev R. Dave for the Petitioner - Gadhshisha Juth Panchayat - Employer and learned Advocate Mr. D.S.Vasavada for the Respondent - Employee.