CHHOTAUDEPUR DISTRICT PANCHAYAT Vs. JAYANTIBHAI KOYJIBHAI RATHVA

JUDGEMENT

(1.) Heard Mr.H.S.Munshaw learned counsel for the petitioner and Mr.Rajesh Mankad learned advocate for the respondents.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the award of the Industrial Tribunal, Vadodara in Reference (IT) No.390 of 2014, by which, it was directed to grant the benefit of the resolution dtd. 17/10/1988 to the workman with effect from 1/4/2000 in accordance with the Clause-3 of the resolution dtd. 17/10/1988.

(3.) Facts in brief would indicate that the Labour Court has considered the fact that initially the respondent- workman was engaged by the petitioner since 1982. When his services were terminated in the year 1990 i.e. on 26/2/1990, he had approached the Labour Court challenging his termination.