DEPUTY EXECUTIVE ENGINEER Vs. MULJIBHAI NARSHIBHAI MAKWANA

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgement and award of the Labour Court, Bhavnagar, passed on 7.10.2004 in Reference (LCB) No. 266 of 1992 whereby the Labour Court partly allowed the Reference and directed the petitioner to reinstate the respondent with continuity of service and to pay him 50 per cent backwages.

(2.) THE respondent was working as driver with the petitioner continuously with effect from 3.10.1988. His services came to be terminated with effect from 1.1.1991 by oral order. Therefore, he filed Reference (LCB) No. 266 of 1992 before the Labour Court.

(3.) THE petitioner resisted the Reference by way of filing reply in which it is stated that the respondent was engaged as ad hoc rojamdar and his appointment was not as per the Rules and Regulations of the Government and the Reference may be dismissed.