BALDEVJI NATVARJI SOLANKI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned advocate Mr.P.C.Chaudhari for the petitioner and learned AGP Ms.Shrunjal Shah for the respondent nos.1 and 2.

(2.) By this petition under Article 226 and 227 of the Constitution of India, the petitioner has challenged the Judgment and Award dtd. 31/3/2014 passed by the Labour Court, Ahmedabad in Reference (LCA) 495 of 2009, whereby the Labour Court has rejected the reference of the petitioner on the ground of delay as well as failure on the part of the petitioner to prove that the petitioner has worked for 240 days in the previous year from the date of termination of the service.

(3.) The brief facts of the case are as under: