INDRAVADAN N ADHVARYU Vs. LAXMINARAYAN DEV TRUST

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 3rd, December 2009 passed by Labour Court, Nadiad in Reference (LCN) No. 842 of 1990 whereby the reference of the Petitioner has been rejected.

(2.) Learned Advocate for the Petitioner submitted that he was permanent employee; that he had completed 250 days of continuous service; that his services came to be terminated without following proper procedure and therefore there is violation of provisions of Section 25-F of the Act.

(3.) Learned Advocate for the Respondent submitted that the Respondent is not an industry as defined in the Act and that the Petitioner had not resumed his duty at the transferred place.