VIJAYSINH SHIVAJI RATHOD Vs. APPOLO TYRES LTD

JUDGEMENT

(1.) This petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India, in which, the petitioner has challenged the award dtd. 4/9/2017 passed by the Labour Court, Vadodara in Reference Case No.31/2007.

(2.) Heard learned advocate, Mr. P.C. Chaudhari for the petitioner.

(3.) Learned advocate has referred to the averments made in the memo of petition and, thereafter, submitted that the petitioner was appointed in the respondent no.1 - Company as "Machine Operator" in the year 1992 and he had worked for 14 years and, thereafter on 21/8/2006, without following mandatory provision contained in the provision of the Industrial Disputes Act , 1947 (hereinafter referred to as " ID Act " for short), the services of the petitioner came to be terminated orally and, hence, the petitioner raised dispute, which was referred to the Labour Court and the Labour Court, vide impugned award dtd. 4/9/2017, dismissed the Reference and, therefore, the present petition has been filed by the petitioner.