POLADI SALIMKHAN HAIDARKHAN Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) The petition was listed for hearing yesterday. However, since learned advocate for the respondent was not present, proceedings came to be adjourned to today. Today also, learned advocate for the respondent is not present.

(2.) In present petition, the petitioner original claimant has challenged award dated 31.12.2013 passed by the learned Labour Court at Ahmedabad in Reference No.2146 of 2000 whereby the learned Labour Court dismissed the reference.

(3.) So Far As Factual Background Is Concerned, It has emerged from the submissions by learned advocate for the petitioner and from the details mentioned in the award and other material available on record that the petitioner herein raised industrial dispute with the allegation that the opponent Ahmedabad Municipal Transport Services illegally and arbitrarily terminated his service with effect from 1.9.2000 (or with effect from 4.9.2000 as claimed by the claimant) and that, therefore, he should be reinstated in service with full backwages and other benefits. <FRM>JUDGEMENT_103_LAWS(GJH)12_2016_1.html</FRM>