AMRELI DIST PANCHYAT Vs. BHARATKUMAR R PANDYA

JUDGEMENT

(1.) Amreli District Panchayat through its District Development Officer is before this Court being aggrieved by judgment and award dated 21.03.2006 passed by the learned Judge of Labour Court, Bhavnagar in Reference (LCB) No.164 of 1990, a copy of which is produced at Annexure-D.

(2.) The facts of the case are that the respondent workman was employed pursuant to communication dated 09/11.05.1983, by which the authority (Jilla Panchayat Kacheri) directed the Deputy Executive Engineer to open a sub-division so as to take care of the damage caused by cyclone in the year 1982 to irrigation infrastructure.

(3.) Learned Advocate Mr.Munshaw for the petitioners invited attention of the Court to order dated 17.11.1984, Annexure-B, whereby the period was extended for two subdivisions to operate till 28.02.1985. It is the case of the petitioner that on expiry of that term and on completion of the work of carrying out necessary repairs of the irrigation infrastructure, the sub-divisions were closed and therefore, the respondent workman, who was appointed on daily wages, was asked not to continue in work.