GENERAL SECRETARY BIHAR STATE ROAD TRANSPORT CORPN PATNA Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL PATNA

JUDGEMENT

(1.) We have heard learned counsel for both the parties. It is not disputed that a number of Karamchar is working as drivers, Conductors, Cleaners etc. in the Bihar State Road Transport corporation have been working for a number of years as casual workers and some of them have been working from 8 to 12 years.

(2.) We are concerned in this case with only one of the three questions referred to the tribunal for its decision and that question reads as follows:

(3.) The tribunal while answering this question has directed that only those employees who had been regularly employed and who had completed 240 days of continuous satisfactory service were eligible for regularisation.