JOSEPH DAHYABHAI SOLANKI Vs. BLUE DART EXPRESS LIMITED

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Sweety Samara, learned AGP waives service of notice of rule on behalf of the respondent No.2 and Mr. Umang P. Raval, learned counsel waives service of notice of rule on behalf of respondent No.1.

(2.) Present petition is filed by the petitioner under Article 226 of the Constitution of India r/w the provisions of Industrial Disputes Act challenging the impugned award dtd. 3/12/2022 in Reference (T) Case No. 20 of 2005 passed by the Labour Court, Ahmedabad, whereby the Labour Court has partly allowed the reference filed by the workman and awarded Rs.1,50,000.00 as lumpsum compensation.

(3.) Facts of the case are that the petitioner was appointed as 'Operation Staff' on 8/6/1992 with the respondent No.1 for a period of six months on probation and was subsequently confirmed by the respondent No1 on 12/3/1993. As per the petitioner, he was handed a charge-sheet cum suspension order dtd. 15/3/2004 and on the basis of which after a fullfledged departmental inquiry the petitioner came to be removed from his service on 4/9/2004.