LAVJIBHAI PARECHA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) This is a petition under Article 226 and 227 of the Constitution of India, seeking to challenge the judgment and award passed by the Labour Court, Rajkot, Dated: 05.03.2019, in Reference (LCR) No. 168 of 2015.

(2.) The facts in capsulized form are as under:

(3.) It is the grievance on the part of the petitioner that merely delay and latches have been made the basis by the Labour Court to deny him the benefit, disregarding the fact that the petitioner had worked for more than five years. It is also urged that, while terminating his services, no procedure had been followed by respondent No.1. Moreover, when a request was made to supply the additional documentary evidence, the same were not furnished.