DEPUTY EXECUTIVE ENGINEER Vs. VIRJI CHANA BAROT

JUDGEMENT

(1.) THIS petition is directed against judgement and award dated 20.03.2003 passed by the learned Presiding Officer, Labour Court, Jamnagar in Reference (L.C.J.) No. 153 of 1994 whereby the reference of the respondent came to be allowed by directing the petitioner to reinstate the respondent on his original post without backwages.

(2.) THE facts of the case in brief are that the respondentworkman was working as a daily wager Watchman from 01.08.1988 to 29.12.1993 and he was never regularly employed. On 26.04.1994, the Assistant Commissioner of Labour, Jamnagar referred the dispute to the Labour Court and same was registered as LCJ No 153 of 1994 by the Labour Court, Jamnagar On 06.12.1994, the respondentworkman filed a statement of claim complaining about the breach of Section 25F and 25G of the Industrial Disputes Act,, 1947 ( for short 'the Act'). The Labour Court after adjudication passed the award as stated hereinabove. Hence, this petition.

(3.) LEARNED advocate appearing for the respondent supported the award of the Labour Court and submitted that there is no error committed by the Labour Court in calculating the continuous employment of respondent and completing 240 days of service.