JAYESH S. JOSHI Vs. UMRETH MUNICIPALITY

JUDGEMENT

(1.) WE have heard learned advocate Mr. A.J. Shastri, learned advocate appearing for the appellant.

(2.) BY way of the present Letters Patent Appeal, the appellant -original petitioner has challenged the order dated 07.12.2012 passed by the learned Single Judge in Special Civil Application No. 14200 of 2007, by which, learned Single Judge has dismissed the writ petition, wherein the order dated 6.3.2007 passed by the Labour Court was challenged.

(3.) 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: -