ISMAIL HAJIBHAI SHAIKH Vs. TATA CHEMICALS LIMITED

JUDGEMENT

(1.) Heard Mr.Mansuri, learned advocate for the heirs/ legal representatives of the Original petitioner (who died during pendency of the petition) who have joined the proceedings. Heard Mr. V.K.Patel, learned advocate and Mr. Chhaya, learned advocate for the respondents.

(2.) Present petition came to be filed by original claimant who raised industrial dispute against the opponent no.1 company (principal employer) and the opponent no.2 establishment (contractor/ employer) with the allegation that his service is illegally terminated.

(3.) Appropriate government referred the dispute for adjudication. The learned Labour Court registered the dispute as Reference (LCJ) No.185 of 2004.