MEHUL BALMUKUNDBHAI TRIVEDI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned advocate Mr. I.G. Joshi for learned advocate Mr. Vyom Shah for the petitioner and learned Assistant Government Pleader Ms. Shrunjal Shah for the respondent State.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the Award and Order dtd. 29/5/2014 passed in Reference (LCA) No.1 of 2012 by the Labour Court, Amreli.

(3.) Brief facts of the case are that the petitioner was serving on the post of driver with respondent no.1 since 2/7/2009 and was paid Rs.179.80 per day as wages.