RAMESHBHAI JESANGBHAI SOLANKI Vs. MEDICAL OFFICER

JUDGEMENT

(1.) Heard Mr. R.N. Singh learned advocate for the petitioner and Mr. H.S. Munshaw learned advocate for the respondent.

(2.) The petitioner has challenged the award dated 15.10.2010, passed by the Labour Court, Vadodara in Reference (LCV) No. 188/2005, whereby, the learned Labour Court, having considered the facts and circumstances of the case, more particularly, the facts and circumstances related to the appointment of the petitioner and while rejecting respondent’s claim for reinstatement, directed the respondent to consider the case of the petitioner for allotment of work as and when available so as to consider the reasons and justification in light of which the learned Labour Court granted the relief vide the award dated 15.10.2010, and also with a view to considering the objections of the petitioner, it is necessary to take into account the factual back-ground.

(3.) It has emerged from the record and submissions by the learned advocate for the petitioner and the learned advocate for the respondent that the regular appointee of the respondent Primary Health Centre retired on reaching his prescribed age of superannuation.