LAKHURAM LALARAM RAJPUT Vs. MAMLATDAR

JUDGEMENT

(1.) Heard Mr. Bhatt, learned advocate for the petitioner, Mr. Dave, learned advocate for the respondent No.4, and Mr. Jani, learned AGP for respondent Nos.1 and 2.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) Learned advocate for the petitioner submitted that the petitioner - workman, an employee of the company named Bahuma Polytex Ltd. (respondent No.3 herein) holds recovery certificate in his favour. However, the respondent Nos.1 and 2 have taken any action for recovery proceedings. Therefore, the petitioner is compelled to take out present petition.