FATABHAI LAKHABHAI BAMANIYA Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) Heard Mr. Rajesh Chauhan, learned advocate appearing for the petitioner and Mr. Kurven Desai, learned AGP for the respondents.

(2.) Challenge in this petition, under Article 226 of the Constitution of India, is to the award passed by the Labour Court, Godhra on 6/7/2020 in Reference (LCB) No. 13 of 2017 by which the petitioner has been awarded compensation of Rs.3.00 lakhs.

(3.) Facts indicate that the petitioner workman was engaged as a daily wager with the respondents. Alleging that his services were terminated without following procedure established in law, he approached the Labour Court by filing the reference which was decided as aforementioned.