Surat (Hazira) Kamdar Karmchari Union Vs. State of Gujarat & Ors.
[Civil Appeal No.166 of 2016 arising out of S.L.P. (Civil) No. 20767 of 2009]
1. Anil R.Dave, J.
1. Leave granted.
2. Upon hearing the learned counsel for the parties, without expressing any opinion on the merits of the case, we think it just and proper to remand the matter to the High Court so as to consider whether the principles of natural justice had been duly followed while passing the order which was challenged before the High Court.
3. The impugned judgment is set aside and the appeal is disposed of as allowed with no order as to costs.
4. Parties shall appear before the High Court on 5th February, 2016 so that the date of further hearing can be fixed.
..............J. [ANIL R. DAVE]
..............J. [SHIVA KIRTI SINGH]
..............J. [ADARSH KUMAR GOEL]
New Delhi;
11th January, 2016.
