SHARDULBHAI RAMSINHBHAI GOHIL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 226 and 227 of the Constitution of India read with the provisions of Industrial Disputes Act, 1947 challenging the order passed by Labour Court, Bhavnagar in Reference (LCB) No. 101 of 1998 with below mentioned prayers:-

(2.) The facts emerging from the record are that the petitioner was working as Watchman in the Irrigation Sub Division for approximately 17 years and his service came to be terminated on 16/9/1997.

(3.) Heard Mr. T.R. Mishra, learned Counsel for the petitioner and Ms. R.V. Acharya, learned Counsel for the respondent.