EXECUTIVE ENGINEER Vs. ATUL D MEHTA

JUDGEMENT

(1.) THIS petition is directed against the judgement and award dated 08.10.2003 passed by the learned Presiding Officer, Labour Court, Jamnagar in Reference ( L.C.J.) No. 369 of 1993 whereby the reference of the respondent came to be partly allowed by directing the petitioner to reinstate the respondent on his original post with continuity of service and without backwages.

(2.) ACCORDING to the respondent, he was working as workcharged Peon Conductor for the last three years i.e from 1990 to 1993 and he was terminated from the service without following Section 25F of the Industrial Disputes Act, 1947 ( for short ' the Act'). He therefore, raised an industrial dispute which was referred to the Labour Court, Jamnagar for adjudication. The Labour Court after adjudication passed the award as stated hereinabove. Hence, this petition.

(3.) LEARNED advocate appearing for the respondent supported the award and submitted that the petition may be dismissed.