SHANKARBHAI LEBABHAI VANKAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard Mr. Patel, learned advocate for the petitioner and Mr. Acharya, learned advocate for Ms. Bhaya, learned advocate for the respondent.

(2.) In present petition, the petitioner has challenged award dated 5.4.2007 passed by the learned Labour Court in Reference (LCH) No.163 of 2002 whereby the learned Labour Court rejected the reference in light of the finding of fact that the claimant was engaged as Apprentice under provisions of the Apprentices Act, 1961 ('the Act' for short) and that, therefore, the claimant cannot be termed 'workman' and consequently, the reference would not be maintainable and cannot be adjudicated.

(3.) Feeling aggrieved by the said award, the claimant has taken out present petition.