LAWS(GJH)-2019-3-146

EXECUTIVE ENGINEER Vs. HARESHBHAI BHURABHAI VALA

Decided On March 06, 2019
EXECUTIVE ENGINEER Appellant
V/S
Hareshbhai Bhurabhai Vala C/o.D.D.Chhaya Respondents

JUDGEMENT

(1.) The appellants, original petitioners in the proceedings of Special Civil Application No.4589 of 2005 wherein the judgment and order of the learned Labour Court dated 25.11.2004 passed in Reference (LCR) No.643 of 1993 was challenged and which challenge had been turned down, have taken out this Letters Patent Appeal assailing the order of learned Single Judge dated 30.11.2015 passed in the proceedings of Special Civil Application No.4589 of 2005 on the grounds mentioned in the Letters Patent Appeal.

(2.) For the sake convenience the parties are referred to as original petitioners and respondents as they were referred by the learned Single Judge in the order impugned in this Letters Patent Appeal.

(3.) Facts in brief as could be gathered from the papers on record devoid of unnecessary details and requires for appreciating the contention deserves to be set out as under:-