RAJKOT DISTRICT PANCHAYAT Vs. RAJKOT JILLA MAZDOOR SANGH

JUDGEMENT

(1.) The issue involved in present petition pertains to regularisation of services of the respondent. It is pertinent to note that since the said issue has been dealt with and decided by the Full Bench of this Court in the case of Amreli Municipality v. Gujarat Pradesh Municipal Employees Union, reported in 2004(2) GLH 692, in my opinion, it would be appropriate to remand the matter to the Industrial Tribunal by quashing and setting aside the impugned judgment and award.

(2.) In view of aforesaid and in light of the above cited decision of the Full Bench of this Court, present petition is remanded to the Industrial Tribunal at Ahmedabad. The impugned judgment and award dated 19th July 2000 passed by Industrial Tribunal, Ahmedabad in Reference (IT) No.656 of 1989 is hereby quashed and set aside. The Industrial Tribunal is directed to reexamine the evidence afresh keeping in mind the ratio laid down by this Court in the above cited decision. Rule is made absolute to the aforesaid extent.

(3.) If the parties cooperate with hearing of the matter, the Industrial Tribunal is directed to dispose of the matter within a period of six months from the date of receipt of writ of present order.