HEMANTBHAI BECHARBHAI GOHIL Vs. BHUJ ENGLISH SCHOOL (TRUST)

JUDGEMENT

(1.) Heard Mr.Pandya, learned advocate for the petitioner and Mr.Dave, learned advocate for the respondent.

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

(3.) The petitioner is aggrieved by the order dated 31.1.2012 passed by the learned Labour Court, Bhuj in Reference (LCB) No.189 of 2000 whereby the learned Labour Court rejected the reference.