DISTRICT PANCHAYAT Vs. SHABBIRBHAI MOHMMADBHAI MAKRANI

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) RULE returnable today. Mr.Havewala waives service of rule. With the consent of the learned advocates, the petition is heard and disposed of today.

(3.) THE petitioner -District Panchayat, Narmada has preferred the present petition to challenge the judgment and award dated 9th December, 2004 passed by the Labour Court, Bharuch in Reference No.50/1999 and the order dated 15th December, 2005 made on Miscellaneous Application No.1/2005.