MITHILESH ARVINDBHAI AMIN Vs. KARAMSAD KELAVNI MANDAL

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioner and Mr. Rawal, learned advocate for the respondent trust.

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

(3.) So far as factual backdrop is concerned, it has emerged from the record that present petitioner (hereinafter referred to as 'the claimant') raised industrial dispute with the allegation that his employer (i.e. present respondent) illegally terminated his service on 20.11.2009 and that he should be reinstated in service. Appropriate government referred the said dispute for adjudication to the learned Labour Court at Anand. The learned Labour Court registered the said dispute / order of reference as Reference (T) No.62 of 2012.