DHANERA NAGARPALIKA Vs. RASULKHAN RAMZANKHAN BALOCH

JUDGEMENT

(1.) By filing this petition, the petitioner-Dhanera Nagarpalika has prayed to quash and set aside impugned award dated 26.8.2008 passed by the Presiding Officer, Labour Court, Palanpur, in Reference (LCP) No.39 of 2001.

(2.) As per the facts stated in the petition, the respondent was working as a dally wager as an alternative arrangement for limited period. The respondent stopped coming to the petitioner Dhanera Nagar Palika from 26,02.2000 on his own and thereafter did not approach for more than eight months for any work,

(3.) Heard learned advocate, Ms.Krishna Desai, for Mr.I.M.Thakkar for the petitioner and learned advocate Shri B.K.Oza for the respondent-workman.