VALLABHIPUR MUNICIPALITY Vs. RAJENDRASINH NATHUSINH PARMAR

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for petitioner Municipality and Mr. Mankad, learned advocate for respondent.

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

(3.) The petitioner is aggrieved by the decision of learned Labour Court whereby the learned Labour Court rejected the petitioner's application dated 2.4.2014 seeking condonation of delay caused in filing application for restoration of reference proceedings which came to be decided vide award dated 29.11.2008 (published on 9.1.2009).