KESHOD NAGARPALIKA Vs. JESHUKHLAL GOVINDBHAI TATMIYA

JUDGEMENT

(1.) Heard Mr.Pandya, learned advocate for Mr.Buch, learned advocate for the petitioner and Mr.Dwivedi, learned advocate for the respondent.

(2.) In present petition, a Local Authority (Keshod Nagarpalika) has challenged award dated 2.1.2016 passed by the learned Labour Court at Junagadh in Reference (T) Case No.199 of 2003.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent herein (hereinafter referred to as 'the claimant') raised industrial dispute with the allegation that the opponent employer illegally terminated his service by oral order on 25.11.2002. The appropriate government referred the dispute for adjudication to the learned Labour Court at Junagdh. The learned Labour Court registered the dispute as Reference (T) No.199 of 2003.