STATE OF GUJARAT Vs. VIJAY VAMANRAY BHATTI

JUDGEMENT

(1.) Heard Mr. Rindani, learned AGP for the petitioner State and Mr. Patel, learned advocate for the respondent.

(2.) An award dated 13.10.2015 passed by the learned Labour Court in Reference (T) No.85 of 2010 is challenged in this petition.

(3.) After having raised industrial dispute on the ground that the opponent employer illegally terminated his service, present respondent (the claimant before the learned Labour Court) alleged, in his statement of claim, that he was serving with the opponent employer since last 5 years on daily wage basis and that he had served for more than 240 days in a year. He also alleged that several benefits like privilege leave, casual leave, weekly off/leave, regular salary and regular pay scale, etc. were granted to him and the opponent employer terminated his service on 31.3.2006 by oral order without complying the procedure prescribed by law.