EXECUTIVE ENGINEER Vs. JORUBHAI BHANABHAI

JUDGEMENT

(1.) Challenge is given to the judgment and award passed by the Labour Court, Bhavnagar on 20/10/2008 in Reference LCB no.381 of 1991, whereby the Labour Court, while partly allowing the Reference of the respondent - workman, had ordered the present petitioners to reinstate the respondent - workman with 20% of the backwages along with the consequential benefits.

(2.) The petitioners state that the respondent - workman was employed by the petitioner-Board on the post of Chowkidar for drainage project at Palitana. The respondent-workman stopped coming on duty from 31/5/1991. Since the workman was no longer coming on duty, his name was removed from the list of employees engaged in the project. The respondent-workman raised an industrial dispute and the same came to be referred before the Labour Court being Reference LCB no.381 of 1991, Bhavnagar.

(3.) Before the Labour Court, the respondent-workman claimed for reinstatement on the ground that his removal was illegal.