AMARSINH SOMABHAI RAVAL Vs. KHATRI STEEL INDUSTRIES

JUDGEMENT

(1.) PETITIONER has challenged an award dated 3.7.2004 passed by the Presiding Officer, Labour Court, Ahmedabad in Reference (LCA) No.29 of 1999.

(2.) BRIEF facts are as under: -

(3.) THE deposition of the workman was recorded at Exh.9 in which he stated that he was working as an operator on daily wages for 7 years in the furnace department of the respondent. He was not getting any other benefits. Besides the daily wages when he demanded rise in the salary his service was terminated orally on 12.9.1998. He was always willing to resume duty. In the intervening period he was not employed elsewhere.