DHOLKA MUNICIPALITY Vs. JAYANTILAL CHUNILAL RANA AND ORS.

JUDGEMENT

(1.) By way of this petition which is filed under Articles 226 and 227 of the Constitution of India, the petitioner seeks to challenge the order dated 5.12.2014 passed by the Labour Court, Ahmedabad below Exh.45 in Recovery Application No. 18 of 2012.

(2.) The factual matrix of the present case is as under:

(3.) Heard learned advocate Mr. P.R. Joshi for the petitioner and learned advocate Mr. T.R. Mishra for the respondents.