BHAILALBHAI SOMABHAI BHALIYA Vs. DEPUTY EXECITIVE ENGINEER

JUDGEMENT

(1.) By way of present petition, the petitioner - workman has challenged the judgement and award passed by the Labour Court, Vadodara in Reference (LCV) No.411 of 2000 dtd. 15/7/2015 published on 24/9/2015 by which, the Labour Court directed the respondent Deputy Executive Engineer, Irrigation Scheme Vibhag No.2, Bodeli, District Vadodara - employer to pay lump sum compensation of Rs.20,000.00 to the petitioner workman in lieu of the reinstatement and back wages.

(2.) FACTS :

(3.) SUBMISSION OF THE PETITIONER:-