RIAZ ABDUL SATTAR KHATRI Vs. DHORAJI NAGAR PALIKA

JUDGEMENT

(1.) Judgment and award dated 08.10.2010 rendered by labor Court, Rajkot resolving the dispute as to termination of the services of the petitioner in favour of the respondent-employer in Reference (LCR) No.61 of 2001 is sought to be assailed in this petition.

(2.) The petitioner raised a dispute with the statement that he was appointed as a clerk by the respondent-employer on 16.04.1997 as daily wager with a daily remuneration of Rs.72.90/- until 08.02.2000. His services were terminated along with few other workmen. The petitioner and the said workmen raised the industrial dispute which was ultimately registered as No.61 of 2001 in case of the petitioner and 65 of 2001 in case of his co-worker viz. Imtiyaz Razakbhai Ganatra who was terminated on 10.02.2000.

(3.) Upon consideration of the rival pleadings, the documentary and oral evidence, a finding of fact that the petitioner has not worked continuously for the specified number of days as defined under section 25B of the Industrial Disputes Act came to be recorded while resolving the dispute in favour of the respondent-employer.