BHAILALBHAI BHIKHABHAI THAKOR Vs. SHREE ENGINEERS

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14, 19, 21 and 226 of the Constitution of India read with the provision of the Industrial Disputes Act,1947 challenging the Award dtd. 21/1/2017 passed by the Ld. Labour Court, Vadodara in Reference (L.C.V.) No.771 of 2003 seeking below mentioned relief/s:-

(2.) It is the case of the petitioner that the petitioner was working as Welder-cum-Erection Fitter with the respondent in July 1983. The petitioner was paid wages at the rate of Rs.38.30 per day.

(3.) Heard Mr. Robin Prasad, learned Counsel for the petitioner and Mr. Alkesh N. Shah, learned Counsel for the respondent.