PORBANDAR DISTRICT PANCHAYAT Vs. GOVINDGAR BUDHGAR

JUDGEMENT

(1.) The petitioner-District Panchayat, being aggrieved by the award dated 8th June, 2001 made by the learned Presiding Officer, Labour Court, Junagadh in Reference (LCJ) Nos. 219 of 1993 to 224 of 1993, is before this Court with a submission that the award made by the learned Labour Court is patently illegal and deserves to be quashed.

(2.) Shri H.S. Munshaw, learned Counsel for the petitioner, has raised the following grounds:

(3.) Shri B.M. Mangukiya, learned Counsel for the respondents-workmen in each of the Writ Applications, submits that true it is, that the burden to prove that the workman had worked for 240 or more days is on the workman, but, in the present case, the workmen made requests to summon the muster rolls/service records, but, the present petitioner did not produce the original records and under the circumstances, the statement of working days submitted by the present petitioner would assume no importance.