SINKANDABEG A MIRZA Vs. GSRTC

JUDGEMENT

(1.) Rule. Mr.Munshaw waives service of rule for the respondent. With the consent of the parties, the matter is taken up for final hearing today.

(2.) The petitioner has been reinstated in service as per the award passed by the Labour Court, Nadiad dated 11.1.1996 in Reference (LCN) No.539 of 1987. By the said award, the petitioner has been given the benefit of reinstatement with 50% It is not in dispute that the petitioner has been reinstated in service by the respondent Corporation.

(3.) It is argued by Mr.Brahmbhatt that the pay of the petitioner has not been properly fixed and regular increments which were required to be released in his favour have also not been released by the respondent - Corporation. It is submitted that since the petitioner has been reinstated with continuity of service, he is entitled to the periodical increments which otherwise he would have been entitled if he was in actual service of the Corporation.