Gujarat High Court
Kamlesh Vishwanath Bhatt vs Presiding Officer on 2 March, 2015
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/3454/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3454 of 2015
============================================================
====
KAMLESH VISHWANATH BHATT....Petitioner(s)
Versus
PRESIDING OFFICER, CENTRAL GOVT. INDUSTRIAL TRIBUNAL-CUM-
LABOUR COURT & 2....Respondent(s)
================================================================
Appearance:
MR PH PATHAK, ADVOCATE for the Petitioner(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 02/03/2015
ORAL ORDER
Heard learned advocate Mr.P.H. Pathak for the petitioner. He has invited attention of the Court to Page No.8 which is a copy of additional affidavit submitted before Industrial Tribunal (Central), Ahmedabad, wherefrom it was further pointed out that workman had filed an application (Exh.8) requiring the first party-employer to produce the documents relating to his service for the period, which was in the control and custody of the employer. A copy of said Exhibit 8 was made available to the Court for perusal. It appears that the same is not decided by CGIT-cum- Labour Court. Not only that the same did not receive consideration of CGIT-cum-Labour Court in the impugned judgment and award rejecting Reference, but the factum of filing of said Exhibit 8 Application is not even referred to.
Notice, returnable on 27th March, 2015.
Page 1 of 2 C/SCA/3454/2015 ORDER(N.V.ANJARIA, J.) Anup Page 2 of 2