STATE OF GUJARAT Vs. RATADIYA LAKHMAN HIRABHAI

JUDGEMENT

(1.) Though served none appears for the respondent workman.

(2.) The petitioner herein has challenged the judgment and award passed by the Labour Court, Rajkot dated 8th June 2006 in Reference LCR No.179 of 1998 whereby the petitioner was directed to reinstate the respondent workman on his original post with 25% back wages.

(3.) According to the respondent workman, he was working as part time sweeper from 1st June 1986 with the petitioner department on a salary of Rs.400/- per month. It was alleged that the petitioner terminated the services of the respondent by order dated 15th January 1992 without following the proper procedure. He therefore raised a dispute which culminated in the aforesaid Reference and the consequent order of the Labour Court.