Patel Hargovindbhai Hirabhai Vs Jashvantbhai Manilal Dani and Others
.... staying operation of the order dated 9th October 2001, the respondents were bound to comply with the said order, and having failed to do so. they are guilty of wilful disobedience and have exposed themselves to the punishment for contempt of the Tribunal. 11. Countering the submissions of the lea ...
Gujarat High Court
Narendrasinh P. Zala Vs Madhupura Market Mahajan
.... ported in AIR 1979 SC at page 75. 5. In Paragraph 9 of the decision relied upon by the learned counsel of the petitioner, the Hon''ble Supreme Court has ruled thus : ... Ordinarily, therefore, a workman whose service has been illegally terminated would be entitled to full back wages except to ...
Gujarat High Court
Hardik P. Shah Vs State of Gujarat and Others
.... dent of his service. Ordinarily and basically, the matter of transfer of an employee is a matter between him and the employer. In the instant case, the matter is between Mr. N. N. Komar and the respondents. 3. As pointed out by the Hon''ble Supreme Court in the case of Gujarat Electricity Board ...
Gujarat High Court
Babulal Ramanlal Vaidya Vs S.A. Chauhan - Principal Chief Conservator of Forests and Another
.... al Act, 1972 (hereafter to be called "the Act") provides that all orders passed by the Tribunal shall be executed in the same manner in which similar orders, if passed by the State Government, could have been executed. Thus, for the purpose of enforcement and execution of the order of the Tribunal d ...
Gujarat High Court
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