DISTRICT RURAL DEVELOPMENT AGENCY Vs. HINABEN MOHANSINGH BES

JUDGEMENT

(1.) Though This petition is directed against the judgement and award passed dated 28th July 2003 by Labour Court, Junagadh in Reference (LCJ) No.107 of 1996 whereby the petitioner was directed to reinstate the respondent in service without back wages.

(2.) The respondent herein was employed as part time employee for two hours a day and was paid on daily basis as daily wager. Since there was no requirement of services of the respondent, he was relieved and therefore he raised a dispute before Labour Court, Junagadh wherein the aforesaid award came to be passed.

(3.) The only issue raised in this petition is that the petitioner is not an industry as per the well settled law.