LAWS(GJH)-2000-9-96

CHATURBHAI BHAVANBHAI MAKWANA Vs. PRINCIPAL GUJARAT COLLEGE

Decided On September 15, 2000
CHATURBHAI BHAVANBHAI MAKWANA Appellant
V/S
PRINCIPAL GUJARAT COLLEGE Respondents

JUDGEMENT

(1.) : The present petition is filed by the petitioner challenging the inaction of the respondents in not granting permanency to the services of the petitioner, which he has been rendering with devotion and dedication since 1985 under respondent no.1, as Mali- cum- Peon, daily wager. It is the case of the petitioner that the services of the petitioner came to be terminated on 23.3.1990 and that the said act was illegal and in defiance of the mandatory provisions of the Industrial Disputes Act and it amounted to victimization and unfair labour practice.

(2.) It is the case of the petitioner that he belongs to scheduled caste and he studied upto Standard IX. The petitioner was employed as back as in 1985 and continued to work until he came to be discharged from service on 23.3.1990.

(3.) This Court while issuing rule and expediting the same on 8.1.1992, directed that,