NATVARBHAI MULJIBHAI SOLANKI Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioner, and Ms. Desai, learned advocate, for Mr. Pandya, learned advocate for the respondent.

(2.) In this petition, the petitioner workman has challenged award dated 7.4.2005 passed by learned Labour Court, Nadiad in Reference (LCN) No.490 of 2000 whereby the learned Labour Court rejected the reference preferred by present petitioner.

(3.) So far as the facts involved in and leading to submission of present petition are concerned, it has emerged from the record and submission by learned advocates for the petitioner workman and the respondent employer that the petitioner workman raised a dispute against termination of his service by present respondent. The dispute was referred by appropriate government for adjudication to the learned Labour Court and the learned Labour Court rejected the reference.