STATE OF GUJARAT Vs. FATEHSINH CHHATRASINH RANA

JUDGEMENT

(1.) BY way of this Appeal, the appellant has challenged the judgment and order dated 31.7.2002 passed by the learned Single Judge in Special Civil Application No. 2452 of 2002, whereby the learned Single Judge has dismissed the petition and has confirmed the award dated 30.7.1999 passed by the Labour Court, Bharuch in Reference (LCB) No. 363 of 1990. While considering the case of the petitioner, the learned Single Judge has observed in para-3 as under:

(2.) THE Labour Court has also considered the case of the original workman and after considering the case has held that there is a breach of section 25-G of the Industrial Disputes Act. In that view of the matter, the view taken by the learned Single Judge is just and proper. No case is made out for interference more particularly in view of the Full Bench decision of this Court in Gujarat Forest Producers, Gatherers and Forest Workers Union v. State of Gujarat 2004(2) GLR 1588. As held in this judgment, forest department is an industry and therefore, the view taken by the learned Single Judge is just and proper. We are in complete agreement with the view taken by the learned Single Judge and the Labour Court. THE Appeal is devoid of any merits and it is accordingly dismissed. As a consequence, Civil Application is also dismissed.