TALUKA DEVELOPMENT OFFICER Vs. THAKOR PANKAJKUMAR GANPATSINH

JUDGEMENT

(1.) The petitioners, being aggrieved by the award dated 31st July, 1998 passed by the learned Presiding Officer, Labour Court, Godhra in Reference (LCG) No.400 of 1994, are before this Court under Article 227 of the Constitution of India.

(2.) On being asked that how a person, who did not know typing, could be appointed on the post of Clerk-cum-Typist, the learned Counsel for the respondent submitted that the question was not raised before the learned Court below and the matter proceeded ex parte. The learned Counsel for the respondent, however, submitted that to give a last opportunity to the present petitioners, the matter may be remanded back to the learned Court below with a direction to the petitioners to appear in the matter and take part in the proceedings and assist the Court.

(3.) In view of the said submission, the ex parte award made by the learned Court below is hereby quashed and set aside.