DISTRICT FOREST OFFICER Vs. JAMNAGAR DISTRICT MAZDOOR SANG

JUDGEMENT

(1.) This petition is directed against the judgement and award dated 29th June 2004 passed by Labour Court, Jamnagar in Reference (LCD) No.17 of 2002 whereby the Labour Court directed the petitioner to regularize the service of the respondent from 1st August 2004 and to pay him all consequential benefits.

(2.) One Shri Mahendrasinh Balwantsinh Jadeja (hereinafter referred to as the respondent) was serving with petitioner Department as temporary Rojamdar from July 2001. He was given work as and when work was available. The respondent approached the Labour Court praying to regularize his service on completion of 240 days form the date of his appointment and to pay all consequential benefits. The Labour Court after adjudicating the matter passed the aforesaid judgement and award.

(3.) Heard the learned Advocates for the respective parties and perused the relevant documents on record. Having considered the submissions and perused the record of the case, it transpires that the issue involved in the present case is squarely covered by a Full Bench decision of this Court in the case of Amreli Municipality V. G.P.M.E. Union, reported in 2004(3) GLR 1841. The ratio laid down in the said decision reads as under: