PARUBHAI SAMSUBHAI DAMOR Vs. DIVISIONAL CONTROLLER-GSRTC

JUDGEMENT

(1.) WE have heard learned advocates appearing for the parties. By way of the present Letters Patent Appeal, the appellant -original petitioner has challenged the judgment dated 01.09.2010 passed by the learned Single Judge in Special Civil Application No. 6709 of 2010, whereby the learned Single Judge has dismissed the writ petition.

(2.) IN the writ petition, the appellant -original petitioner had challenged the judgment and award dated 5.2.2009 passed by the learned Labour Court, Godhara in Reference (L.C.G.) No. 596 of 2001, by which, the Labour Court, Godhara has dismissed the said reference.