TALAJA MUNICIPALITY Vs. VASARAM JADAVBHAI BAMBHANIYA

JUDGEMENT

(1.) Heard Mr.Sanchela, learned advocate for the petitioner.

(2.) None For The Respondent. Though served, no one has entered appearance and today when the petition is called out and taken up for hearing, neither the respondent nor anyone on behalf of the respondent has entered the appearance and attended the hearing.

(3.) In present petition, the petitioner Talaja Municipality has placed under challenge award dated 9.4.2009 passed by the learned Industrial Tribunal at Bhavnagar in Reference (IT) No.18 of 2007 whereby the learned Tribunal partly allowed the reference and directed the Municipality to grant / pay salary to the claimant with effect from 17.4.2002 and to pay arrears of difference of salary and other benefits with effect from 17.4.2002.