STATE OF GUJARAT Vs. JAGABHAI HIRABHAI MACHI

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the judgment and award of the Labour Court passed in Reference (LCG) No.80 of 1996 dated 23.02.2010, wherein the Labour Court has directed the petitioner to pay a lump-sum compensation of an amount of Rs.35,001/- to the respondent-workman.

(2.) THE short facts leading to the filing of the present petition are that the respondent-workman was appointed as Rojamdar and resumed his duty on 01.12.1972. During the period between 01.02.1972 and 21.04.1975, the respondent-workman had worked for 240 days continuously and thereafter, as the work was reduced, he was transferred to 21.04.1975 at Divda Colony, where he had worked from April- 1975 to May-1978. However, he was relieved on 05.05.1978 as the work was not available without issuing any notice or giving notice pay.

(3.) THOUGH served, none appears on behalf of the respondent.