AMC Vs. GUJ MUNICIPAL AND PANCHAYAT KAMDAR ASSON

JUDGEMENT

(1.) Petitioner Ahmedabad Municipal Corporation has challenged an award dated 6.3.93 passed by the Industrial Tribunal in Reference No.645/84 filed by the respondent Association for and on behalf of one Shri Shantilal P. Shah. The said person was engaged as Junior Clerk. He sought regularization with effect from 2.1.79 on the basis of the policy of the Corporation issued vide resolution No.334 at Annexure B to the petition. As per the Association, the workman had completed 900 days in five years service and therefore entitled to the benefits of said resolution. He was regularized with effect from 1.1.86. The Tribunal, however, found that he had fulfilled all the requirements of the resolution with effect from 2.1.79. It was therefore directed that he should be regularized from the said date.

(2.) Learned advocate for the petitioner submitted that the said resolution pertained to only Class IV employees of the Engineering Department of the Corporation who are engaged as daily rated workmen. He submitted that the petitioner was engaged as stop-gap arrangement and belongs to Class III service. He was, therefore, not covered by the said resolution.

(3.) Though served, none appeared for the workman or the Association.