STATE OF GUJARAT Vs. RABARI JAMABHAI DANABHAI

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 19th January 2004 passed by Labour Court, Palanpur in Reference (LCP) no.190 of 1996 (new) whereby the respondent workman was directed to be reinstated in service without back wages.

(2.) The respondent-original workman was working as a Goval in a Gaushala run by the petitioner from 15th August 1982. He was serving as daily rated worker. He According to him his services came to be terminated without following due procedure. He therefore approached the Labour Court. The Labour Court, after adjudicating the matter passed the award as stated hereinabove.

(3.) Heard the learned Advocates for the respective parties and perused the relevant record. As a result of this exercise it is found that the workman had not produced documents on record to show that he was working with the petitioner and the petitioner could not dispute the said fact either by way of oral or documentary evidence. Even in this petition the petitioner is unable to point out from the record any material to take a contrary view of the matter. Apart from that the Labour Court has not granted any back wages to the respondent workman.