VALLABHBHAI GORDHANBHAI RAVRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal which is filed under Clause 15 of the of the Letters Patent, appellants-legal heirs of original respondent have challenged the order dated 1.4.2016 passed by the learned Single Judge in Special Civil Application No.3075 of 2008, whereby though the learned Single Judge has not interfered with the findings recorded by the Labour Court, granted only Rs.50,000/- by way of lumpsum compensation in lieu of all claims including retiral benefits and back wages of the deceased original respondent.

(2.) Heard learned advocate Mr.N.M.Kapadia for the appellants and learned AGP Mr.Devnani for the respondents.

(3.) Learned advocate Mr.Kapadia for the appellants submitted that the deceased workman was working as a daily wager with the present respondents from 25.11.1974 and was getting Rs.20.60 per day. However, his services came to be orally terminated on 17.3.1989. He, therefore, raised industrial dispute in the year 1993 which was referred to the Labour Court, Rajkot and the same was registered as Reference (LCR) No.454 of 1993. Before the Labour Court, on behalf of the deceased employee and the present respondents, relevant evidence was produced and learned Labour Court by an award dated 7.5.2007 directed the present respondents to reinstate the deceased workman with 25% back wages and with continuity of service.