GITABEN TRIBHOVANBHAI GOHIL Vs. MAHUVA NAGARPALIKA

JUDGEMENT

(1.) The present application is taken up for seeking compliance with the order of Industrial Tribunal rendered on 16.5.2016, whereunder, the applicant was given the benefits of regularization on account of reasons cited therein.

(2.) During pendency of this petition, a writ petition came to be filed being Special Civil Application No. 19965 of 2016 by Mahuva Municipality, in which, the Nagar Sikshan Samiti, who is under direct control of the State as well as the State itself were already respondent.

(3.) The learned Single Judge on 29.4.2018 has extensively discussed the aspect qua the compliance of order of Industrial Tribunal by the respondents, distinct from Mahuva Municipality and recorded the clear consent from both the respondents, which needs to be set out hereunder for ready reference :