RANJITSINH DOLATSINH CHAVDA Vs. COMMUNITY HEATH CENTER

JUDGEMENT

(1.) Heard Mr. Hemang Shah, advocate on behalf of the petitioner and Mr. Akash Chhaya, learned Assistant Government Pleader on behalf of the respondents.

(2.) The original workman, aggrieved by the award of the Labour Court dtd. 26/10/2018 by which a lump-sum compensation of Rs.54,000.00 has been awarded, has approached this Court claiming that the award be quashed and set aside and further direction be issued to the respondents to reinstate the petitioner in service with full backwages, continuity of service and all consequential benefits.

(3.) Facts in brief would indicate that the petitioner was engaged as a 'Peon cum Watchman' under the respondents. He joined his services on 21/1/2000. The petitioner would discharge his duty as a peon from 8 am to 2 pm and as watchman from 8 pm to 8 am. On his services being discontinued, apparently due to the policy of outsourcing with effect from 2/5/2006, he approached the Labour Court.