THAKOR GOPALJI SAVDHANJI Vs. GIR FOUNDATION

JUDGEMENT

(1.) Though served, nobody appeared on behalf of the respondent - Gir Foundation.

(2.) Under challenge in this petition is an award passed by the Labour Court, Ahmedabad, dtd. 19/11/2011 in Reference (LCA) No.1559 of 2001. The perusal of the award would indicate that after recording the fact of the petitioner filing his statement of claim at Exh.6, recording that the petitioner had not remained present though an intimation at Exh.16 was given to the petitioner, the Labour Court has rejected the reference on the ground of the petitioner being absent finding that the petitioner has not completed 240 days and therefore not entitled to reinstatement.

(3.) Based on the statement made in para 7 of the petition, wherein, the petitioner has stated that the petitioner has undergone severe financial crisis and due to the absence of his advocate before the Labour Court, the petitioner has approached this Court in the year 2020, this Court by an order dtd. 23/1/2020, issued notice.