HADMATIYA GRAMPANCHAYAT Vs. BABULAL MAVJIBHAI KALSARIYA

JUDGEMENT

(1.) Heard Ms.Mandavia, learned advocate for the petitioner and Mr.Yash H. Joshi, learned advocate for Mr.Thakkar, learned advocate for the respondent.

(2.) Rule. Rule returnable forthwith. Learned advocate for the respondent has waived service of Notice of Rule for the respondent. At the request of learned counsel appearing for both the sides the petition is taken up for hearing and decision today.

(3.) In present petition, the petitioner has challenged award dated 2.4.2008 passed by the learned Labour Court at Junagadh in Reference No.140 of 2002.