AHMEDBHAI IBRAHIMBHAI VORA Vs. GORDHANDAS DESAI PVT. LTD.

JUDGEMENT

(1.) The present petition under Article 226 and 227 of the Constitution of India is filed by the petitioner - workman by challenging the illegality, validity and propriety of the order dtd. 30/3/2022 passed below Exh.24 by the learned Labour Court, Vadodara in Complaint Application No.07 of 2012 in Demand Application No.31 of 2012, wherein the learned Labour Court has rejected the complaint under Sec. 33(A) of the Industrial Disputes Act, 1947.

(2.) Brief facts of the case are as such that the respondent No.1 is a Company duly registered under the Companies Act, 1956. The name of the Company has been changed to G. D. Lab Solution. The petitioner was appointed in the respondent company on 16/3/1989 as a Feeder/Operator in the Fabrication Department. He was being paid Rs.9,707.00 as monthly salary. In the respondent company, 44 permanent employees as well as 125 contractual employees were working.

(3.) At the consent of learned advocates for the respective parties, today, the matter is heard for final disposal.