LAWS(GJH)-2022-7-819

AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. JITENDRAKUMAR AMBALAL RAVAL

Decided On July 20, 2022
AHMEDABAD MUNICIPAL TRANSPORT SERVICE Appellant
V/S
Jitendrakumar Ambalal Raval Respondents

JUDGEMENT

(1.) RULE. Learned Advocate Mr.Amresh Patel waives service of Rule on behalf of respondent No.1.

(2.) This Petition under Articles 226 and 227 of the Constitution of the India is filed against award dtd. 7/4/2017 passed by Labour Court, Ahmedabad in Reference (LCA) No.355 of 2003, by which the Labour Court directed the petitioner to pay Rs.15,000.00 towards back wages for intervening period between 2002 to 2006.

(3.) The main contention of learned Advocate for the petitioner is that on account of non-availability of work, respondent-workman was not offered any work, but on availability of work, respondent-workman has been absorbed in the service in 2006 and respondent workman was a daily wager so he cannot claim back wages from 2002 to 2006 as matter of right.