DISTRICT LEPROSY COMMITTEE Vs. RANMAL RAGHABHAI GARCHAR

JUDGEMENT

(1.) Leave to correct the Prayer clause.

(2.) This petition is directed against the judgement and award dated 29th August 2005 passed by Labour Court, Bhuj in Reference (LCG) No.5 of 2001 whereby the Labour Court ordered the petitioner to reinstate the respondent in service with full back wages.

(3.) According to the respondent workman, he was serving with the petitioner as driver and his services came to be terminated illegally and therefore he raised a dispute which was referred to Labour Court, Bhuj and numbered as Reference (LCG) No.5 of 2001. Since the petitioner did not appear before the Court, an exparte award came to be passed as stated hereinabove.