JUNAGADH AGRICULTURAL UNIVERSITY Vs. RAMESHBHAI RATILAL BHATT

JUDGEMENT

(1.) THE petitioner Junagadh Agricultural University has challenged the award of the Labour Court dated 7.2.2006.

(2.) THE petitioner was engaged as a daily wager labourer by the petitioner University. Case of the petitioner is that he was engaged for seasonal work. He stopped reporting to duty from 16.6.1987. On the premise that his services were illegally terminated with effect from 18.6.1987, the respondent workman approached the Conciliation officer and thereafter, raised industrial dispute. Reference was made to decide whether the workman is required to be reinstated in service with backwages.

(3.) THE employer examined one Shri Ramdevsinh Sarvaia, Assistant Scientist of University. He deposited that the workman stopped coming for work sicne 18.6.1987. Between June 1987 to December 1987, till he approached the Assistant Labour Commissioner, he did not raise any grievance about not being given work. On 16.1.1988, the University had written a letter to the workman for reporting for duty, despite which he did not report. On 19.1.1988, he appeared before the Assistant Labour Commissioner and proceedings were drawn which were produced at exh.29. This witness produced several other communications issued by the employer to the workman asking him to report for duty.