DISTRICT RURAL DEVELOPMENT AGENCY Vs. HARSUKHBHAI RAMJIBHAI SOLANKI

JUDGEMENT

(1.) This petition is filed under Article 226, 227, 14 and 16 of the Constitution of India with a prayer to issue appropriate writ of mandamus or writ of certiorary or any other writ, direction or order quashing and setting aside the award dtd. 29/1/2009 passed by the Labour Court at Jamnagar in Reference (LCJ) No.284 of 2000.

(2.) Brief facts leading to filing of this petition are as under;

(3.) Learned advocate for the petitioner submitted that the respondent herein was appointed on purely temporary and ad- hoc basis and his employment depends upon the availability of work. It is also submitted that the respondent was provided with work in different schemes and projects entrusted by the Central as well as State Government and there is no permanent nature of work. He submits that the daily wager has no right to continue the work and his employment comes to an end at the end of the day.