DIVISION CONTROLLER Vs. C M VASAVA

JUDGEMENT

(1.) Heard Mr.Rawal, learned advocate for the petitioner and Mr.Sonegra, learned advocate for Mr.Rathod, learned advocate for the respondent.

(2.) In present petition, the petitioner has challenged award dated 16.8.2014 passed by the learned Industrial Tribunal at Ahmedabad in Approval Application (IT) No.46 of 2011 in Reference (IT) No.178 of 2011 whereby the learned Tribunal rejected approval application.

(3.) So far as factual background is concerned, below mentioned facts have emerged from the record.