CHIEF OFFICER Vs. RAJESH PANDE

JUDGEMENT

(1.) Admit. Mr. Hardik Dave, learned advocate waives service of notice of admission on behalf of respondent No.1.

(2.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) The present appeal under Clause 15 of Letters Patent, 1865, is directed against the judgment and order of learned Single Judge dtd. 22/10/2018 passed in caption writ petition, wherein the learned Single Judge has rejected the writ petition filed by the appellant assailing the award dtd. 6/12/2003 passed by the Labour Court at Valsad in Reference (LCV) No.2001 of 1990.