RUSTAMBHAI USMANBHAI PILUDIYA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) WE have heard Mr. Jargis Khan for Mr. MA Kharadi, learned counsel for the appellant and Mr. NJ Shah, learned Assistant Government Pleader for the respondents.

(2.) THIS Letters Patent Appeal has been filed challenging the judgment dated 18.02.2014 passed by the learned Single Judge in Special Civil Application No.12032 of 2013 by which the learned Single Judge has dismissed the writ petition wherein the award of the Labour Court dated 20th May 2013 passed by the Labour Court, Surendranagar in Reference (LCS) No. 134 of 2009 was challenged. The Five Judges' Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 GLH 1 rendered in Letters Patent Appeal No. 1149 of 2002, Dated : 26.12.2013, has held as under :