ARVINDBHAI JIVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Aditya D Bhatt, learned advocate for Mr. Mukesh N Vaidya, learned advocate for the petitioner and Mr. Devnani, learned AGP for the respondent.

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

(3.) So far as factual background is concerned it has emerged from the record that somewhere in 1990 the petitioner herein had raised industrial dispute with the allegation that the opponent employer illegally terminated his service.