DIVISIONAL CONTORLLER Vs. V T VAGHELA

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner and Mr. Vyas, learned advocate for the respondent.

(2.) The petitioner - Gujarat State Road Transport Corporation ["the Corporation" for short] is aggrieved by award dated 19.12.2014 passed by learned Industrial Tribunal at Rajkot in Reference (IT) No.149 of 2006.

(3.) The brief facts, involved in this petition, can be summarized thus:-