REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

SUKAL VIRESHKUMAR SHANTILAL Respondents

Referred Judgements :-

PRENN V. SIMMOUNDS [REFERRED TO]
RATTAN SINGH VS. UNION OF INDIA [REFERRED TO]
SUB DIVISIONAL INSPECTOR OF POST VAIKAM VS. THEYYAM JOSEPH [REFERRED TO]
BOMBAY TELEPHONE CANTEEN EMPLOYEES ASSOCIATION PRABHADEVI TELEPHONE EXCHANGE VS. UNION OF INDIA [REFERRED TO]
RANGE FOREST OFFICER VS. S T HADIMANI [REFERRED TO]
MUNICIPAL CORPORATION FARIDABAD VS. SIRI NIWAS [REFERRED TO]
MUNICIPAL CORPORATION FARIDABAD VS. SIRI NIWAS [REFERRED TO]
RAJASTHAN STATE GANGANAGAR S MILLS LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
M P ELECTRICITY BOARD VS. HARIRAM [REFERRED TO]
MANAGER R B I BANGLORE VS. S MANI [REFERRED TO]
R M YELLATTI VS. ASST EXECUTIVE ENGINEER [REFERRED TO]
R M YELLATTI VS. ASST EXECUTIVE ENGINEER [REFERRED TO]

JUDGEMENT

(1.) Heard the learned AGP, Ms.S.D.Pandit, appearing on behalf of petitioner " State of Gujarat.

(2.) In the present petition, the petitioner has challenged the award passed by the Labour Court, Surendranagar in Reference No.52 of 1998 dated 11.4.2005. The Labour Court has set aside the termination order and granted reinstatement with continuity of service without back wages of interim period.

(3.) Learned AGP, Ms.Pandit, submitted that petitioner is not an 'industry' and, therefore, Labour Court has no jurisdiction. She also submitted that respondent workman was appointed as a part time employee daily wager and he has not completed 240 days continuous service. She also submitted that workman has orally stated before the Labour Court, but has not produced documentary evidence in support of his evidence and, therefore, Labour Court has committed gross error in granting the relief to the workman.

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STATE OF GUJARAT Vs. SUKAL VIRESHKUMAR SHANTILAL

Referred Judgements :-

JUDGEMENT

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