AJUBHAI HARJIBHAI ZINZUVADIA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Admit. Ms.Niyati Vaishnav, learned advocate for Ms.Harshal Pandya, learned advocate for the respondent waives service of rule. With consent of the learned advocates appearing for the respective parties, the Letters Patent Appeal is taken up for final hearing today.

(2.) The present appeal is directed against the judgment and order dated 28.07.2017 passed by the learned Single Judge, rejecting the captioned writ petition, whereby the learned Single Judge has dismissed the petition only on the ground of delay and confirmed the award and order passed by the Labour Court, Surendranagar dated 30.01.2016.

(3.) The brief facts of the present appeal are as under: