BARWALA MUNICIPALITY Vs. AKHIL GUJARAT GENERAL MAJDUR SANGH

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Yogen Pandya waives service of rule on behalf of respondent no.1.

(2.) This petition is filed under Article 14, 19 and 226 and 227 of the Constitution of India challenging the judgment and award dtd. 12/12/2019 passed by the learned labour court in reference LCA D No.27 of 2005 whereby, the directions were issued to regularize the service of four workers namely Manguben Jivanbhai, Nanduben Mukeshbhai, Rameshbhai Keshabhai and Labhuben Manubhai on completion of 10 years on their original post.

(3.) Heard learned advocate Mr.B.T.Rao for the petitioner and learned advocate Mr.Yogen Pandya for the respondent no.1.