KHEDA DISTRICT PANCHAYAT Vs. GOVINDBHAI MANGUBHAI VALAND

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) RULE returnable today. Mr. Rajesh Dewal waives service of rule.

(3.) THE petitioner -Kheda District Panchayat has preferred the present petitions against the common judgment and award dated 29th March, 2006 passed by the Labour Court, Nadiad in Reference [LCN] Nos. 250 of 1992 to 255 of 1992 in so far as the reference nos. 250 of 1992 to 254 of 1992 are allowed.