HARIVADAN ALIAS HARIBHAI NANDUBHAI PATEL Vs. MANAN ROADWAYS

JUDGEMENT

(1.) IN this petition, the petitioner has challenged an award dated 14. 3. 2008 passed by the labour Court, Surat in reference (LCS) No. 76/95 whereby, the labour Court has partly allowed the said reference by directing the respondent herein to reinstate the present petitioner with continuity of service and to pay 50% of back wages.

(2.) THE facts coming out, about the dispute, from the impugned award and relevant for the purpose of present petition, are recapitulated below:

(3.) THE petitioner herein approached the labour Court by raising industrial dispute challenging his termination from service by the respondent herein. The petitioner's case before the labour Court was that he was employed by the respondent w. e. f. 15. 5. 88 in its Ahmedabad branch - office as a clerk and subsequently, when a branch - office was started at Surat, he was transferred to the said Surat branch - office and that while he was working at Ahmedabad branch -office he was being paid Rs. 2,000/- pm and after he was transferred to Surat, his salary was enhanced to Rs. 2,500/- pm but when he started making demands for his rights including full salary in accordance with law, his service was orally terminated w. e. f. 31. 12. 93.