RAM PYARE Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE present petition is directed against the award dated 23. 8. 2002 passed by the Industrial Tribunal (hereinafter referred to as 'the Tribunal') whereunder it was held that the petitioner workman had been properly appointed on regular basis w. e. f. 1. 6. 1982 and was not entitled to regularization from any date prior to the said date.

(2.) THE facts of the case are that an industrial dispute raised by the petitioner workman regarding his regularization was referred to the Tribunal by the appropriate Government in the following terms of reference: "whether the workman Sh. Rampyare is entitled to be appointed as Beldar on regular basis and if so, from which date and what directions are necessary in this respect"

(3.) THE petitioner workman filed his statement of claim claiming therein that the respondent management be directed to appoint him on regular basis with retrospective effect from 7. 10. 1977 with full back wages and continuity of service. The workman alleged that he had been working with the respondent management on muster roll basis since the year 1969 and that he was selected through an interview on regular basis for the post of Beldar on 7. 10. 1977 in the regular pay scale of Rs. 196-240/- He further alleged that despite his selection in the interview, he was not appointed on regular basis even after several requests and representations and a large number of his juniors had been regularized as Beldars prior to him i. e. w. e. f. 12. 7. 1977.