DEPUTY COLLECTOR AND CHAIRMAN Vs. MOHAMAD FAROOQU RAZVI

JUDGEMENT

(1.) Heard learned Advocate, Mr. Amar D. Mithani, on behalf of petitioners and learned Advocate, Mr. J.J.Dave, appearing for respondent No. 1.

(2.) In the present petition, petitioners have challenged the order passed by Labour Court, Junagadh in Recovery Application No. 79 of 1997 dated 8th April,2002. The said order is passed by Labour Court, Junagadh while exercising power under Sec. 33(C)(2) of I.D.Act,1947. This Court, at the time of issuing rule, has passed detailed orders on 17th March,2003. The said order dated 17th March,2003 reflects the entire history of the case between the parties and, therefore, it is necessary to incorporate the said order, which reads as under :

(3.) The present petition is filed by the Deputy Collector, who is also Ex Officio Chairman, of 'Mosque Makbara Committee' challenging the order dated 8th April,2002 passed by the Labour Court, Junagadh in Recovery Application No. 79 of 1997, whereby the recovery application is allowed quashing and setting aside the order dated 14th March, 1997 passed by the Mamlatdar, Junagadh, in his capacity as 'Secretary of Mosque Makbara Committee', rejecting the application of the respondent, who is 'Khatib' of Jumma Masjid Junagadh.