RAMESHBHAI JESANGBHAI SOLANKI Vs. MEDICAL OFFICER & 1.

JUDGEMENT

(1.) This Letters Patent Appeal is filed under Clause 15 of the Letters Patent by the original petitioner in Special Civil Application No.4144 of 2011 aggrieved by the order dated 28.04.2016.

(2.) The Special Civil Application is filed with the prayers which reads as under:-

(3.) By order dated 28.4.2016, learned Single Judge while holding that Labour Court has not committed any error of law and further held that the petitioner has not made out any case to interfere with the award passed by the Labour Court. However, taking into consideration, the fact that the appellant has continued for several years, the Labour Court has granted lump-sum compensation of Rs. 5,000.00.