DAHYABHAI RAMBHAI RAVAL Vs. DANTIWADA WATER RESERVOIR SCHEME

JUDGEMENT

(1.) WE have heard Mr P R Nanavati, learned counsel for the appellant. This Letters Patent Appeal has been filed challenging the judgment dated 6.2.2009 passed by the learned Single Judge in Special Civil Application No.10844 of 2007. The learned counsel for the appellant has urged that the appellant has worked as Chokidar-cum-Labourer for a period of 240 days in a calendar year in the immediately preceding year but his claim has wrongly been rejected by the Labour Court at Banaskantha in Reference (LCP) No.399 of 1996 as well as by the learned Single Judge of this Court in Special Civil Application No.10844 of 2007.

(2.) WE have gone through the award of the Labour Court and the impugned judgment passed by the learned Single Judge. The findings of the learned Single Judge is extracted hereunder:

(3.) IN view of the order passed in the Appeal, the Civil Application does not survive and is accordingly disposed of.