DIVISIONAL CONTROLLER Vs. SHARIFKHAN GULAMKHAN PATHAN

JUDGEMENT

(1.) By way of present petition, the petitioner-Gujarat State Road Transport Corporation has challenged the judgment and award dated 23rd April 2007 passed by the Industrial Tribunal, Nadiad in Reference (IT) No.174 of 2000, whereby, the petitioner-Corporation has been directed to place the respondent-workman on time-scale on completion of 180 days of service.

(2.) The facts in brief are that the respondent-workman working as reliever watchman with the petitioner-Corporation. The respondent raised an industrial dispute claiming regularization of his services on completion of 180 days of service along with all consequential benefits. The Industrial Tribunal, after hearing both the sides, allowed the said reference by way of passing the judgment and award in the aforesaid Reference Case. Hence, present petition.

(3.) Heard learned counsel for the respective parties and perused the documents on record. The issue involved in this petition is covered by a decision of this Court rendered in S.C.A. No.393/2000 dated 27.01.2000, which reads as under :