MAHIPATSING JORUBHA CHUDASAMA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned advocate Mr. Krishnan Ghaveria for learned advocate Mr. Hitesh Makwana for the appellant.

(2.) The appellant-the original petitioner has filed this Letters Patent Appeal under Clause 15 of the Letters Patent to call in question common judgment and order dtd. 12/1/2022 of learned single Judge in so far as it concerns the Special Civil Application NO. 14355 of 2020. Learned single Judge dismissed the petition.

(3.) The petitioner was engaged as daily wager with effect from 16.1998. The services of the petitioner came to be terminated on 31/12/1998. The original petitioner-workman approached the Labour Court complaining breach of sec. 25F of the Industrial Disputes Act, 1947. By filling Reference No. 35 of 2016 independently, the demand notice was raised by the workman after yawning gap of 17 years.