GUJARAT ELECTRICITY BOARD Vs. NALIN PREMSHANKER RAWAL

JUDGEMENT

(1.) the challenge in this petition, only under article 227 of the constitution of india, is against the award of the labour court, rajkot, recorded in lcr no.1519 of 1985 passed on 24.4.1990, whereby, the petitioner is directed to reinstate the respondent workman, by quashing the order of retrenchment or termination, dated, 01.5.1985, at the instance of the petitioner- gujarat electricity board ( g e b for short ) and contending, mainly, that the labour court has committed serious error in passing the impugned award.

(2.) learned advocates appearing for the parties are heard. The record is examined. This court has also seriously considered the factual profile and the circumstances, the text, the texture and the content and the colour of the impugned award.

(3.) it is noticed from the record that this court, upon the statement of the learned advocate, mr.pandya to the effect that the matter has been settled on the terms and conditions, as given by the learned advocate for the respondent workman, passed the order for final disposal on 10.9.1999.