MUKESHKUMAR KANTIBHAI SOLANKI Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, challenging the award passed by the learned labour Court at Godhra dtd. 7/10/2024 in Reference (T) No.116 of 2024, whereby the Reference filed by the present petitioner came to be rejected.

(2.) It is the case of the present petitioner that the petitioner was appointed by respondent No.1 on 11/1/2004 for a period of one year under the terms that the appointment would be on a contract basis, with a salary of Rs.1,000.00 per month. It was further stipulated that continuation after the end of the tenure would be subject to mutual agreement and that the appointment would be governed by the rules and regulations laid down by the Indian Red Cross Society.

(3.) Heard the learned advocate Mr.Jay Koshti for the petitioner.