JAYANTIBHAI RAVJIBHAI VANKAR Vs. DISTRICT RURAL DEVELOPMENT AGENCY

JUDGEMENT

(1.) Heard Mr. Sevak, learned advocate for the petitioner and Mr. Shelat, learned advocate for the respondent.

(2.) The petitioner has challenged award dated 3.12.2005 passed by learned Labour Court at Vadodara in Reference (LCV) No. 228 of 2001 whereby learned Labour Court dismissed the said reference and refused to grant relief claimed by the present respondent.

(3.) So far as factual background is concerned it has emerged from the record and from the submissions by learned advocates for the petitioner and the respondent that the petitioner herein raised industrial dispute with the allegation that the opponent District Rural Development Agency ('DRDA' for short) illegally terminated his service. With the said allegation claimant demanded reinstatement and other benefits. Appropriate government referred the dispute for adjudication to learned Labour Court at Vadodara. Learned Labour Court registered the said dispute as Reference (LCV) No. 228 of 2001.