MERAMAN RAJABHAI AGATH Vs. CHHAYA NAGARPALIKA

JUDGEMENT

(1.) THIS petition is directed against the award dated 22.07.2004 passed by the Labour Court, Junagadh in Reference Case (LCJ) No. 69/1999 whereby the Labour court rejected the reference filed by the petitioner.

(2.) IT is the case of the present petitioner that he was serving as Tractor Driver with the respondent with effect from 19.06.1996 and was terminated from service without following due procedure of law. Being aggrieved by the same, the petitioner preferred the aforesaid reference. After hearing both the sides, the Labour Court passed the impugned award rejecting the reference.

(3.) MR . Devnani, learned advocate appearing for the petitioner contended that the Labour Court erred in not appreciating the provisions of the law. He submitted that the labour court failed to appreciate the fact that the petitioner had completed 240 days in a year and therefore the authority failed to follow the procedure as prescribed under Section 25(F) of the I.D. Act.