BHEMABHAI VALABHAI DAMOR Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) Learned advocate Mr.P.C.Chaudhari himself has admitted that dispute has been raised after a period of 26 years.

(2.) There is no evidence produced either before the Labour Court or before this Court suggesting that workman had kept the dispute alive.

(3.) The petitioner-workman was serving under the respondents since 1979-80 and he was drawing salary of Rs.1100.00. It is his case that he was illegally terminated in 1997 without paying retrenchment compensation and without paying notice pay. Thereafter, he raised industrial dispute in the year 2000, which culminated into Reference (LCG) No.478 of 2000. By the impugned award dtd. 16/1/2012 passed by the Labour Court, Godhra, the said reference is rejected on the ground that the petitioner has failed to establish 240 days service in a preceding 12 months prior to 1997 and the dispute has been raised after a period of 26 years. The Labour Court has placed reliance on the various judgments of the Supreme Court.