HIMATNAGAR MUNICIPALITY Vs. BABUBHAI LALLUBHAI BHANGI

JUDGEMENT

(1.) The petitioner has challenged the judgement and award dated 10th June 1994 passed by the Laobur Court, Ahmedabad, in Reference (ICA) No.2916 of 1986 whereby the petitioner was directed to reinstate the respondent and to pay full salary for the period from 2.7.1986 to 5.7.1989.

(2.) The respondent was working as driver with the petitioner. His services came to be terminated on 14th March 1986 and therefore he raised a dispute which was referred to Labour Court, Ahmedabad and numbered as Reference (LCA) No.2916 of 1986. After adjudicating the matter the Labour Court passed the aforesaid judgement and award which is challenged in the present petition.

(3.) The main contention raised by the petitioner is that the respondent himself stopped attending the work and his services were not terminated and therefore the judgement and award is illegal and unjust.