EXECUTIVE ENGINEER Vs. MANUHAI BABABHAI NAYI

JUDGEMENT

(1.) Heard Mr. Hasurkar, learned advocate for the petitioner, and Mr. Rathod, learned advocate for the respondent.

(2.) In this petition, the petitioner has challenged an award dated 29.4.2005 passed by the learned Labour Court at Kalol in Reference (LCK) No. 93 of 1989 whereby the learned Labour Court directed the present petitioner to reinstate present respondent with continuity of service and 25% backwages.

(3.) The petitioner company filed written statement and opposed the reference and denied employer - employee relationship between the company and the workman. The petitioner company claimed that the respondent worked as contractor. Other factual aspects were also denied by the petitioner company.