KALOL NAGAR PALIKA Vs. DINESHBHAI NARSINHDAS THAKKAR

JUDGEMENT

(1.) The challenge in this petition is made by the petitioner-­Kalol Municipality to the judgment and award dated 08.02.2018 passed by the Labour Court in Reference (I.T.) No. 196/2014, whereby, it directed the Municipality to regularize the services of the respondent no.1 w.e.f. 1986 with all benefits of service.

(2.) The prayers sought for in this petition are as follows:

(3.) This Court (Coram: Bela M. Trivedi, J.) issued Notice on 15.10.2018 staying the execution of the order. returnable after two weeks.