JAYVANT SHANTILAL CHRISTIAN Vs. R.M. ENGINEERING WORKS

JUDGEMENT

(1.) The petitioner joined services with the Respondent-Company as an apprentice. It is his say that, thereafter, he worked as time keeping clerk with effect from 01.07.1988. He resigned from the services of the Respondent-Company under the force and therefore, he was compelled to write a letter of resignation to put an end to his services with effect from 01.05.1990.

(2.) It is this termination of service that led the petitioner to approach the Labour Officer on 16.05.1990 and on other dates.

(3.) The dispute was referred to the Labour Court by registering the same as Reference (LCA) No. 2019 of 1990. After the Statement of Claim was submitted, the Respondent-Company gave its written-submissions on 07.10.1994. The Labour Court after availing the opportunity to both the sides of hearing passed the award on 29.08.2006 in Reference (LCA) No. 2019 of 1990. The Court rejected the request of the petitioner on two counts, (1) he being an apprentice has no right to ask for anything in his capacity as a workman and (2) the resignation, which was tendered by him was not held to be forcible.