NARANBHAI DAYABHAI PARAVADA Vs. ASHWINKUMAR NAVINCHANDRA PAREKH

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THIS petition arises from the judgment and order dated 29th June, 2006 passed by the Labour Court, Rajkot in Miscellaneous Application No.21/2005.

(3.) THE respondents -workmen were the employees in a partnership firm M/s. Ambika Oil Cake Industries. The petitioner was one of the partners in the said firm. According to the petitioner, after the dissolution of the said firm and retirement of the petitioner from the partnership firm, the respondents -workmen raised industrial disputes against the said firm, which were referred to the Labour Court, Rajkot and were registered as Reference (LCR) Nos.302/1995 to 306/1995. The said References were not attended by the petitioner as he had ceased to be a partner in the firm. The said References were allowed on 3rd February, 2005 against the petitioner ex parte. Feeling aggrieved, the petitioner preferred Miscellaneous Application No.21/2005 under Rule 26A of the Industrial Disputes (Gujarat) Rules, 1966 for restoration of the said References. The said Application has been rejected by the learned Judge by impugned judgment and order dated 29th June, 2006. Therefore, the present petition.