KANTABEN DAHYABHAI Vs. DEPUTY DEVELOPMENT OFFICER

JUDGEMENT

(1.) THIS petition is directed against the judgement and award dated 21.05.2003 passed by the learned Presiding Officer, Labour Court, Vadodara in Reference ( L.C.V.) No. 377 of 1995 whereby the reference of the petitioner came to be rejected.

(2.) THE facts of the case in brief are that the petitioner who was working as Part Time Sweeper since last several years at the rate of Rs.225/ per month in the Primary Health Center of the respondent was terminated from service abruptly. Therefore, the petitioner raised an industrial dispute which was referred for adjudication to the Labour Court at Vadodara. 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 clear finding of the Labour Court that there is no violation of Sections 25F, 25G and 25H of the Industrial Disputes Act, 1947.