KALUBHAI LAKSHMANBHAI PARMAR Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard Ms.Khushbu Chhaya learned advocate for the petitioner and Mr.H.S.Munshaw learned counsel for the respondent - Rajkot District Panchayat.

(2.) The order under challenge is that of awarding compensation of Rs.25,000.00 to the petitioner.

(3.) The case of the petitioner is that he was engaged with the respondent - Panchayat from 1/5/1992 to 1/5/2006. His services were terminated without following the procedure under Sec. 25F of the Industrial Disputes Act.