ABBAS MOHAMMAD HUSAIN DHANSURAWALA Vs. EMPLOYER AND ORS

JUDGEMENT

(1.) RULE . Learned advocate Mr.Vaibhav Vyas waives service of notice of Rule on behalf of respondent No.1 and learned advocate Mr.Paritosh Calla waives service of notice of Rule on behalf of respondent No.2.

(2.) IN this petition, workman is aggrieved by judgment and award dated 16th June, 2012 of the Labour Court, Dahod. Thereby the Labour Court decided Reference of the workman being Reference (LCD) No.998 of 2008 (Old No.207 of 2002), and directed the first party employer -respondent herein to pay Rs.20,000/ - (Rupees Twenty Thousand Only) as lumpsum compensation, instead of granting relief of reinstatement and backwages.

(3.) THE workman was employed on the printing machine in the printing press of the respondent. His case before the Labour Court in the statement of claim at Exhibit 2 was that he was working since 21st March, 1994 as a labourer on the printing tailor machine and was getting monthly pay of Rs.02,200/ - per month. He was required to work from 0800 hours to 1800 hours. The workman prayed for relief of reinstatement and backwages contending that his services came to be illegally terminated with effect from 08th January, 2002 without any notice or notice pay. It was stated by him that after he was rendered unemployed upon termination of service, he could not get any work.