DHIRUBHA KARANSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader, waives service of rule on behalf of the State-respondent.

(2.) The prayer of the petitioner is that the communication dtd. 30/7/2021 passed by the respondents holding that the benefit of the Resolution dtd. 17/10/1988 cannot be granted to the petitioner on the ground that the petitioner has not completed 240 days from the year 1981 to 1989 is bad.

(3.) The facts in brief would indicate that the petitioner was working as a daily wager, engaged in the year 1981 and worked up to 1989. Services of the petitioner came to be terminated which caused the petitioner to raise an industrial dispute. By an award dtd. 31/3/2007, the Labour Court in Reference(LCR) No.400/1992 lodged the reference directing the petitioner to be reinstated in service with 20% backwages.