DAMNAGAR GRAM PANCHAYAT Vs. GUJARAT RAJYA KAMDAR UNION

JUDGEMENT

(1.) Though served, none appears for the respondents.

(2.) By way of present petition, the petitioner has challenged the Award dated 24.02.2004 passed by the Presiding Officer, Industrial Tribunal, Bhavnagar in Reference (I.T.) No. 31 of 1995 whereby the reference was partly allowed by directing the petitioner Gram Panchayat to grant the benefits of permanency to respondent No.2 and 3 from January 1995 while respondent No.4 and respondent No. 5 from January 1996 and also directed the Gram Panchayat to grant consequential benefits to said employees. It is also directed to grant partly the demand for benefits of 4th Pay commission by directing the petitioner-Gramp Panchayat to grant the said benefit of 4th Pay commissions recommendation w.e.f. 01.01.1996 while notional benefit from 01.01.1986 to 01.01.1996.

(3.) The fact of the case is that three daily rated and one part-timer employees of the Gram Panchyat who used to be employed casually by Gram Panchayat raised an industrial dispute claiming permanency and also the other benefits before the Tribunal by way of Reference (I.T.) No. 31 of 1995. The Tribunal after adjudicating the matter, passed the aforementioned award which is challenged in the present petition.