STATE OF GUJARAT Vs. KANTILAL DEVNAND DAVE

JUDGEMENT

(1.) THE petitioner, by way of this petition, challenged the judgement and award passed by the Labour Court, Rajkot, in Reference LCR No. 1645 of 1988 on 17.3.2006 whereby the Labour Court directed the petitioner to reinstate the respondent workman to his original post with continuity of service and 10% backwages.

(2.) THE facts of the present case are that the respondent workman had worked as Assistant Binder with the petitioner. His services came to be terminated by the petitioner without giving any notice. Therefore, he filed claim statement before the Labour Court.

(3.) THE Labour Court after considering the claim statement and the written statement filed by the petitioner, passed the award as stated above.