STATE OF GUJARAT Vs. NIRUBHA VAJUBHA SARVAIYA

JUDGEMENT

(1.) PRESENT petition is filed by the State of Gujarat through the Dy. Executive Engineer, Shetrunji Canal Irrigation, Panwadi, District: Bhavnagar challenging award and order dated 8

(2.) TH November 2001, passed by THe Industrial Tribunal, Bhavnagar in Reference (I.T.) No. 26 of 1996. By THe impugned award, THe learned Member of THe Tribunal was pleased to direct THat, '/from THe date of publication of THe award, THe workmen, whose names appear in THe Schedule to THe award, be treated as permanent and THey should be paid all benefits of permanency/'.

(3.) TH October 1988. 2.1 At THe time of admission hearing, THis Court (/Coram: Honourable Mr. Justice MS Shah, as his Lordship THen was/) by order dated 23