SHANABHAI BUDHABHAI PARMAR Vs. BHAILALBHAI JIVABHAI PATEL

JUDGEMENT

(1.) IN this petition, the petitioners have challenged the award dated 20.10.2004 passed by the labour Court, Anand in reference (LCN) No.56 of 1984.

(2.) THE petitioners claim that they were working as agriculture / farm labourers under the respondent, who according to the petitioners, owns about 50 vighas of land and is engaged in agricultural activities on the said land. The petitioners claim that they were being engaged by the respondent as labourers to help him in the agricultural activities and one of them was operating tractor.

(3.) THE petitioners alleged that in the month of October, 1981, they were discontinued by the respondent without any notice or without following any procedure prescribed by law.