BIPINKUMAR BABULAL KALOLA Vs. WANKANER NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr. Rathod, learned advocate for the petitioner and Mr. Bhatt, learned advocate for the respondent Nagarpalika.

(2.) In present petition, the petitioner - original claimant has challenged award dated 30.12.2014 pass by learned Labour Court at Rajkot in reference (LCR) No.406 of 2000 whereby the learned Labour Court partly allowed the reference and having reached to the conclusion that while discontinuing the service of the original claimant, who worked as daily wage clerk in octroi department, the Nagarpalika did not comply the conditions and requirement under Section 25F, the Court passed award granting lump sum compensation to the tune of Rs.80,000/-. Since learned Labour Court did not grant reinstatement, the original claimant felt aggrieved and filed present petition.

(3.) So far as factual background is concerned, it has emerged from the record and from rival submissions that the petitioner - original claimant raised industrial dispute with the allegation that the opponent Nagarpalika illegally terminated his service. Appropriate government referred the dispute for adjudication to learned Labour Court at Rajkot. The learned Labour Court registered the reference as Reference (LCR) No.406 of 2000.