PRADIP SAMRAVAJI PATIL Vs. FIRST LABOUR COURT

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) Petitioner has questioned validity and legality of the Award dated 5th September, 2005 passed by the 1st Labour Court, Nagpur in Reference No.IDA53/ 2005 under the Industrial Disputes Act. 1947.

(3.) The facts, briefly stated are as under : Yugantar Education Society is carrying on activities such as running of educational institutions, hospital etc. in Nagpur. The petitioner was appointed as a peon in the Office of said Yugantar Education Society, Nagpur pursuant to letter dt.10.9.1980 on a consolidated salary of Rs.200/ per month. The petitioner was promoted to the post of clerk w.e.f. 1.9.1983 and was posted as a StorekeepercumClerk in the Family Welfare Centre in Smt. Nimbunabai Tirpude Hospital, Kamptee Road, Nagpur. He was serving in the pay scale of Rs.950201150EB251550 plus allowances as admissible and was paid Rs.4700/per month. He was working under the supervision of Medical Officer at the Centre and under over all incharge of the Medical Superintendent of the hospital. It is the case of the petitioner that his services were terminated pursuant to notice No.YES/20042005/ 30th June/06 dt.30.6.2004 mentioning that, in view of the public notice dt.31.3.2004 in respect of closing down Family Welfare Centre, the petitioner's services with the Centre will come to an end w.e.f. 30.6.2004 after working hours.