SHAHID KHAN Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Challenge is to an order dated 11.01.2019 passed in Writ Petition No.4116/2014.

(2.) The petition was directed against award dated 27.03.2014 passed by the Labour Court No.1 Gwalior in the Industrial Dispute Reference.

(3.) The dispute referred to the labour Court for adjudication was whether the termination of the workman (present appellant) was and proper. If not what relief he is entitled for.