MOHANBHAI RAMJIBHAI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal is filed against a judgment and order passed by the learned Single Judge in Special Civil Application No. 6436 of 1990, on July 30, 1997. That petition was filed by the appellant-petitioner against an award passed by the learned Presiding Officer, Third Labour Court, Rajkot, on September 26, 1989, in Reference (LCR) No. 465 of 1987.

(2.) The appellant was working with the District Panchayat, Surendranagar. It was his case that, he was employed as a daily wager labourer by the respondent since May, 1982. His services were orally terminated on June 21, 1986. Being aggrieved by the said order, he approached the authorities and, accordingly, a reference was made. Two contentions appeared to have been advanced before the Labour Court: (1) violation of provisions of Sec. 25-F of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") and (2) violation of provisions of Sec. 25-G of the Act.

(3.) Appreciating the evidence on record, the Labour Court held that it was not proved that the workman had completed 240 days in any year prior to his discharge from service as contended by him and, hence, it was not proved that there was violation of Sec. 25-F of the Act and, accordingly, that prayer was rejected.