AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. ROHITBHAI KHODABHAI PRAJAPATI

JUDGEMENT

(1.) Heard Mr. Vyas, learned advocate for the petitioner and Mr. Pandya, learned advocate for respondent no.1 (caveator).

(2.) Rule returnable forthwith. Mr. Pandya, learned advocate for respondent has waived service of Rule and with his consent the petition is heard for final order today.

(3.) The petitioner is aggrieved by award dated 27.1.2016 passed by learned Labour Court at Ahmedabad in Reference (LCA) No.938 of 2007 whereby the learned Labour Court held that