DEPUTY EXECUTIVE ENGINEER Vs. TARUBEN RADATIABHAI GAMIT

JUDGEMENT

(1.) RULE. Learned Advocate Mr.U.T.Mishra waives service of Rule on behalf of respondent No.1.

(2.) Essentially, the grievance of the petitioner is Judgment and Award dtd. 29/11/2017 passed by the learned Labour Court, Surat in Reference (LCJ) No.444 of 2002. By which respondent was ordered to reinstate in her original place with continuity of services but without back wages.

(3.) Learned AGP for the petitioner submitted that respondent was working with the petitioner authorities since 5/12/1969 as labourer for miscellaneous work like to dig and fill the field sprinkling of water, repairing work of canal. He was working from morning 8 am to evening 5 pm. She has been terminated w.e.f. 12/10/1976 without following procedure under Industrial Dispute Act, 1947. In result of this termination respondent submitted his statement of claim on January, 2003 before the Labour court, Surat with respect to the such claim of defendant. The petitioner authorities filed a detailed reply, whereby it was contended that the case put up by respondent workman is misleading and also contended that the claim required to be rejected on the ground of belated claim as the dispute is raised after 20 years against his so called termination in the year 1976.