GULABSINH HINDUSINH BHATI Vs. THE TALUKA PANCHAYAT OFFICE

JUDGEMENT

(1.) Present writ petition is filed for the following reliefs:

(2.) The brief facts leading to the case are as follows:

(3.) Mr.C.B. Dastoor, learned advocate for the petitioner submits that the petitioner was a daily wager since 27/3/1977 and had worked upto March, 1986, three months after the expiry of the resolution appointing him for a period of one year and he is not even paid the salary for three months. He further submits that the petitioner- workman was terminated illegally without following any provisions of Sec. 25F of the Industrial Disputes Act (for short, "the Act"), 1947. He further submits that if the date of first appointment of the petitioner is taken into account i.e. 27/3/1977, then the present case cannot be said to be covered under Sec. 2(oo)(bb) of the Act since the said provisions came into force with effect from 18/8/1984.