K S E BOARD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THESE two writ petitions arise from the same award of the Industrial Tribunal, Calicut. They are being disposed of together. I shall deal with O. P. No. 5967 of 1975 first.

(2.) THE petitioner is an electricity worker of the K. S. E. Board. He commenced his service as C. L. R. from 16-124966. Under orders of the Board, C. L. R. hands who had put in 240 days of work before 1-7-1968 were entitled to be treated as N. M. R. from that date.

(3.) THE petitioner was arrested in connection with a criminal case on 24-6-1968. He was acquitted in that case. During the pendency of the said case, the Board did not employ him. He was reinstated on 18-111970 as C. L. R. and was treated as N. M. R. only from 1-7-1971.