STATE OF GUJARAT Vs. SHANKARBHAI KABHAIBHAI PARMAR

JUDGEMENT

(1.) Shri I.M. Pandya, learned Assistant Govt. Pleader for the petitioner; Shri N.R. Sahani, learned counsel for the respondent.

(2.) The petitioner-State Government is before this Court under Article 227 of the Constitution of India, challenging the exparte award dated 8.2.88, passed by the learned Labour Court, Nadiad in Reference [LCN] No. 319 of 1984 and the order dated 18.10.97 passed by the Labour Court, Nadiad in Misc. Civil Application No. 30 of 1988, rejecting the petitioner's application for setting aside the exparte award.

(3.) The respondent-workman came to the Court with a submission that with effect from 1.11.82, he was working as Canal Site Watchman and continued to work so up to 31.3.83 and, for the period between 1.4.83 to 18.10.83, he worked in the Nursery maintained by the Government. He submitted that his removal was contrary to law and as the removal was in violation of Section 25F of the Industrial Disputes Act, he was entitled to be reinstated.