PAGI BHALABHAI LAKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed as under:

(2.) Having heard Mr. Raval, learned advocate for the petitioner and considered the grievance of the petitioner, we dispose of the petition with following directions.

(3.) The respondent shall decide the representation / application made by the petition for rectification of the award within a period of three months from the date of receipt of this order. We have not examined the case on merits. Therefore, the respondent authority shall deal with the same accordingly. Direct service is permitted.