NAVNIT K. WAGHELA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Admit

(2.) In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties, the present Letters Patent Appeal is taken up for final hearing today.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge in Special Civil Application No. 85 of 2011, by which the learned Single Judge has partly allowed the said petition filed by the respondent no. 2 and has modified the judgment and award passed by the Labour Court, Bhavnagar quashing and setting aside the order of continuity in service and granting of 20% backwages, the original respondent-workman has preferred the present Appeal.