GUJARAT ELECTRICITY BOARD Vs. JORAVAR KARIM KHOKHAR

JUDGEMENT

(1.) Heard Ms.R.V.Acharya, learned advocate appearing on behalf of the petitioner Board and J.T.Trivedi, learned advocate for respondent workman.

(2.) The petitioner Board has challenged the award passed by the Labour Court, Junagadh in Reference No.1716 / 1990 dated 1/11/1999, wherein the labour Court has granted reinstatement with continuity of service without backwages of the interim period.

(3.) Learned advocate Ms.R.V.Acharya appearing on behalf of the petitioner Board has submitted that the respondent workman was appointed as Dailywager Helper on 9th November, 1981 and worked upto March, 1982 and completed 170 days and therefore, the workman has not completed 240 days continuous service and hence, the order of termination has been rightly passed by the petitioner Board and compliance of Section 25-F of the I.D.Act is not required. Therefore, the labour court has committed gross error in coming to the conclusion that the respondent workman has completed 240 days continuous service and not complied the provisions of Section 25-F while setting aside the termination order. No other submission has been made by learned advocate Ms.Acharya.