LAWS(GJH)-2009-8-159

NAROTTAMBHAI BANABHAI VAGHELA Vs. PRATHVISING RAMSING MAKWANA

Decided On August 18, 2009
NAROTTAMBHAI BANABHAI VAGHELA Appellant
V/S
PRATHVISING RAMSING MAKWANA Respondents

JUDGEMENT

(1.) BOTH the learned advocates agree that the Appeal be heard and decided today.

(2.) THIS Appeal preferred under clause 15 of the Letters Patent arises from the judgment and order dated 21st November, 2008 passed by the learned Single Judge in above Special Civil Application No. 6533/2008.

(3.) THE respondent (hereinafter referred to as "the workman") had raised industrial dispute in respect of termination of his service. According to the workman, the appellant owned a Truck. He had engaged the workman as a Driver and that he was paid a monthly salary of Rs. 1,500=00. After serving as such for around one year, his service was illegally terminated on 31st August, 1992. The dispute was referred to the Labour Court, Himmatnagar and registered as Reference (LCH) No. 451/1996. The said Reference was allowed on 31st July, 1999 in absence of the appellant. The learned Labour Judge was pleased to hold that the termination of service of the workman was illegal and to pass award for reinstatement in service and full backwages.