RANJANSING JOKHANSING RAJPUT Vs. GUAJRAT WATER RESOURCES DEPT.

JUDGEMENT

(1.) BY way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner has inter alia prayed to quash and set aside the judgment and award dated November 17, 2004, passed by the Labour Court, Ahmedabad in Reference (LCA) No.1065 of 1992, whereby the Labour Court rejected the Reference of the petitioner.

(2.) THE facts in brief are that the petitioner raised an industrial dispute on the ground that the respondent- Department had terminated his services in complete breach of the provisions of the Industrial Disputes Act, 1947. The dispute was numbered as Reference (LCA) No.1065 of 1992 and it was decided by way of the impugned judgment and award. Being aggrieved by the same, the present petition has been preferred.

(3.) IN view of aforesaid, I am of the opinion that the view taken by the Labour Court is just and proper. The Labour Court has assigned cogent and convincing reasons for arriving at the conclusion. I do not find any illegality much less any perversity in the findings recorded by the Labour Court. No case is made out to interfere with the findings recorded by the Labour Court. Hence, present petition deserves to be dismissed.