ARVINDBHAI MANJIBHAI MER Vs. AHMEDABAD DISTRICT COOPERATIVE BANK

JUDGEMENT

(1.) ADMIT. Mr.Viral Shah, learned advocate waives service of notice of admission on behalf of the respondent No.1. The respondent Nos.2 and 3 stand deleted.

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

(3.) Feeling aggrieved and dissatisfied with the impugned order dated 27/6/2017 passed by the learned Single Judge passed in Special Civil Application No. 17357 of 2016, by which the learned Single Judge has dismissed the said petition preferred by the workman and has confirmed the Judgement and Award passed by the learned Labour Court awarding lump-sum compensation of Rs.40,000/- in lieu of reinstatement, the workman - original petitioner has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.