KANA DEVA MARUDA Vs. SURENDRANAGAR NAGAR PALIKA

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 30th July 1991 by Labour Court, Rajkot in Reference No.829 of 1984.

(2.) The grievance of the petitioner in this petition is that in view of the award in question the junior employees are given priority and their names were placed in the seniority list and the petitioner's name is not at all listed. according to him his name is reflected in the list of Commissioner and also in the list of Nagar Palika and the respondent no.2 has not placed his name in the award. Further, the petitioner has also prayed for directing the respondent no.1 to regularize the service of the petitioner.

(3.) Heard the learned Advocates for the respective parties and perused the relevant record. As a result of this exercise, from the evidence on record it appears that the petitioner is senior to certain persons mentioned in the list and the name of the petitioner is reelected in the list of Nagar Palika.