FIROZBHAI ISMILBHAI BALOCH Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.

(2.) In the present writ petition, the petitioner has prayed for the following reliefs :-

(3.) It is the case of the petitioner that the petitioner was working as a Watchman-cum-Helper with the respondent and his services has been terminated in violation of the principles of natural justice and under Sec. 25F of the Industrial Disputes Act, 1947. The petitioner challenged his termination before the Labour Court, Junagadh in Reference (T) Case No.36/2010 and by the Award dtd. 4/2/2019, the Labour Court rejected the reference of the petitioner by holding that the petitioner did not lead the evidence.