AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. SHIVCHARAN FULCHAND PANDIT

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned advocate for the respondent.

(2.) In light of the facts and circumstances of the case as well as orders dated 6.7.2017 and 4.9.2017 passed by this Court, Rule returnable forthwith.

(3.) In present petition, the petitioner Ahmedabad Municipal Transport Service ["AMTS" for short] has challenged award dated 6.9.2014 passed by learned Labour Court at Ahmedabad in Reference T No.825 of 2005 whereby the learned Labour Court partly allowed the reference.