K.S.JHAVERI, J. - (1.)By way of present petition, the petitioner has challenged the impugned Award dated 11.08.2003 passed by the Presiding Officer, Labour Court, Junagadh in Reference (L.C.J.) No. 140 of 1998 whereby the petitioner was directed to reinstate the respondent-workman with continuity of service without backwages.
(2.)The respondent was working as a Labourer with the petitioner on daily wage basis w.e.f. 20.02.1975. The respondent was terminated w.e.f. 30.06.1978. Inspite of the several requests made by the respondent, he was not called for work. The respondent therefore, approached the Labour Court. The Labour Court, Junagadh after adjudicating the matter passed the award as stated hereinabove. Hence, this petition.
(3.)Learned AGP for the petitioner contended that respondent was appointed for particular project as per Section 2(oo) (bb) of the Industrial Disputes Act, 1947. As the work was over, he was terminated. He further contended that respondent was terminated in the year 1978 and he raised dispute in the year 1996. Hence, the award of the Labour Court is required to be quashed and set aside.