TALUKA DEVELOPMENT OFFICER Vs. SURESHCHANDRA SHANABHAI PAREKH

JUDGEMENT

(1.) Heard learned advocate Mr.H.S. Munshaw for the appellants and learned advocate Mr.Dipak R. Dave for respondent No.1, at length.

(2.) The present Letters Patent Appeal under clause 15 of the Letters Patent is directed against judgment and order dated 29th May, 2020 of learned Single Judge delivered in Special Civil Application No.23013 of 2019 dismissing the said petition.

(3.) The private respondent herein invoked jurisdiction of the Labour Court by putting forward his case in the statement of claim (Exh.6) inter alia that he was engaged as Driver under the office of Taluka Panchayat, Godhra with effect from 28th February, 2001, that he was being paid salary of Rs.05,697/- and used to work during the scheduled duty hours. It was stated that though the letter of appointment was not issued, monthly salary bills were given.