DHIRUBHAI MOHANBHAI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the legality and validity of the judgement and award passed by the Labour Court, Surendranagar in Reference (LCS) No.123 of 2001 dtd. 15/5/2007, by which the Labour Court has rejected the reference so far as the petitioners herein are concerned.

(2.) FACTS:

(3.) Submissions of the petitioners :