STATE OF GUJARAT Vs. JHAVRABHAI DALABHAI BARIYA

JUDGEMENT

(1.) The present petition is preferred under Article 226 of the Constitution of India challenging the judgment and award passed by the Labour Court, Dahod dated 12.10.2018 in Recovery Application No. 16 of 2017 with the following prayers:-

(2.) The present respondent was appointed as a daily wager on 01.10.1971 and upon reaching the age of superannuation, his services came to be ended on 30.07.2011. He was paid gratuity and other retiral benefits, however, he had not been paid the leave encashment and therefore, he preferred the recovery application before the Labour Court. This had been allowed by the Labour Court.

(3.) When the order was delivered by the Labour Court allowing the Recovery Application, it has aggrieved the present petitioner who is before this Court questioning the direction of payment of Rs. 1,25,252/- with cost of Rs. 1,000/-.