ARWIND B CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to direct the respondent to regularize his service on the post of Peon by granting continuity of service and other consequential benefits.

(2.) The short facts of the case are that the petitioner was appointed as part time sweeper vide order dated 23.02.1986. The petitioner had worked as such for more than 15 years with the respondent. The petitioner in view of the Government Circular dated 26.12.1980 and 15.10.1992 preferred an application to the respondent for absorption and regularization of his service. The respondent vide letter dated 20.01.2001 rejected the said application of the petitioner. Being aggrieved by the said action of the respondent, the petitioner had approached this Court by way of this petition.

(3.) Heard learned counsel for the respective parties and perused the documents on record. In view of the Full Bench decisions of this Court in the case of Amreli Municipality v. Gujarat Pradesh Municipal Employees Union, 2004 (3) G.L.R. 1841, and in the case of Tourism Corporation of Gujarat Ltd. v. Kalu Valji Jethwa, reported in 2008 (1) GLR 12, the learned counsel for the petitioner seeks permission to raise a dispute before the Labour Court. Permission is granted.