STATE OF GUJARAT Vs. AMRUTSINH KODARSINH CHAUHAN

JUDGEMENT

(1.) Heard Mr.I.M. Pandya, learned counsel for the petitioner and Mr.K.D. Pandya, learned counsel for the respondent.

(2.) The State - petitioner, being aggrieved by the Award dtd.3/5/1990 passed in Reference (LCK) No.310 of 1988 passed by the Principal Officer, Labour Court, Kalol (North Gujarat), is before this Court with a submission that the Labour Court was unjustified in making the award in favour of the petitioner.

(3.) Short facts necessary for disposal of the present petition are that the respondent workman was employed as a daily wager in the year 1983. According to the case of the petitioner - State, the petitioner issued directions on 4/1/1986 to join service at Sardarpur, but the respondent did not join the duty and, thereafter, abandoned the services. Notices were issued to the respondent workman to join at the place where the respondent was transferred, but the respondent did not comply with the transfer order, therefore, on 18/1/1986, the State Government, without any further notice, treating the petitioner to be a temporary employee having no right to continue on the post, terminated him. It is not in dispute before me that neither a notice was issued nor one month's salary in cash in lieu of the notice period was paid to him.