BACHU LAXMISHANKAR VYAS Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed that the award dtd. 7/1/2017 passed by the Presiding Officer, Labour Court No.2, Junagadh in Reference (T) Case No.158 of 2001 be quashed and set aside.

(2.) Heard Learned advocate Mr.Ravi Shah for the petitioner and learned AGP Mr.Rohan Shah for respondent nos.1 and 2. At the request of the learned advocates for the parties and looking to the issue involved in the matter, this petition is disposed off at admission stage. Rule. Learned AGP Mr.Rohan Shah waives service of notice of rule for respondent-state.

(3.) Learned advocate for the petitioner submitted that the petitioner was appointed as security guard in the office of respondent no.1 on 16/6/1980 and he continuously worked with the said respondent upto 15/4/1999. However, on 15/4/1999, his services were orally terminated. The petitioner, therefore, raised industrial dispute which was referred to the Labour Court. It is submitted that the petitioner gave his deposition at Exh.10 before the Labour Court and also produced on record the documentary evidence. The respondents also examined their witness and thereafter the Labour Court passed the impugned award dtd. 7/1/2017, whereby reference of the petitioner has been rejected. The petitioner has therefore, filed the present petition.