ARVINDKUMAR KESHAVLAL CHHAG Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) Heard the learned advocate Mr. Supehia appearing on behalf of the petitioner respondent workman and learned advocate Mr. P.V. Hathi appearing on behalf of respondents - original petitioner.

(2.) In the present Civil Application, in Para 5, two prayers are made. One prayer is to fix the Special Civil Application for final hearing at an early date and alternative the another prayer is to direct the petitioner to pay full wages last drawn to the respondent workman, which is quoted as under :

(3.) The affidavit-in-reply is filed by original-petitioner. The copy thereof was served to the original respondent.