RAMABEN RAMESHCHANDRA PANARA Vs. CONTRACTOR

JUDGEMENT

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

(2.) In present petition, the petitioner has prayed, inter alia, that: -

(3.) The petitioner feels aggrieved by the award dated 22.09.2009, passed by Learned Labour Court in Reference (LCV) No.703 of 1992, whereby the learned Labour Court rejected the reference preferred by the petitioner.