EXECUTIVE ENGINEER Vs. AMARSING BHATHIBHAI PARMAR

JUDGEMENT

(1.) THIS petition is filed by the Gujarat Water Resources Development Corporation calling in question the award of the Labour Court, Nadiad dated 13.08.2002 in Reference (LCN) No. 189/91. Brief facts are as under:

(2.) THE terms also provided that the bore well would be operated by the operator personally without engaging a sub -contractor. Signatures of the persons receiving water would be obtained. The time of supplying the water would also be recorded.

(3.) THE workman in his deposition at Ex. 27, admitted that the meter was damaged for which he had owned up the responsibility and agreed to pay the fine. He however, explained that the damage was caused by rat.