GANESHBHAI PALABHAI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Present petition has been preferred by the petitioner under Articles 226 and 227 of the Constitution of India challenging the Judgement and Award passed by the learned Presiding Officer, Labour Court, Surendranagar in Reference (LCS) No.139 of 1993 dtd. 5/2/2004 by which the learned Reference rejected the reference preferred by the petitioner for reinstatement with full backwages and with continuity of service in his original posts.

(2.) FACTS :

(3.) Submissions of the on behalf of the workman :