DISTRICT RURAL DEVELOPMENT AGENCY Vs. VIPUL VIRENDRABHAI MEHTA

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 certioray or any other writ, direction or order quashing and setting aside the award dtd. 29/12/2008 passed by the Labour Court at Jamnagar in Reference (LCJ) No.146 of 1992.

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

(3.) Learned advocate for the petitioner has submitted that the Labour Court has erred in not appreciating that the respondent was provided with the work purely on temporary and ad-hoc basis. It is also submitted that the respondent was a daily wage employee and was appointed without following any recruitment process.