DIVISIONAL CONTROLLER Vs. GHULAMRASUL ABBAS SHEIKH

JUDGEMENT

(1.) THE issue involved in this petition has already been decided by this Court on 12.12.2012 passed in Special Civil Application No.10455 of 2012 which reads as under:

(2.) THE short facts leading to filing of this petition are that the respondentworkman was serving as a Conductor with the petitionerCorporation. The respondentworkman raised an Industrial dispute, claiming regularization of his service on completion of 180 days of service along with all consequential benefits. The Industrial Tribunal, after hearing both the parties, partly allowed the said reference and directed the petitioner Corporation to grant the benefit of time scale from the date on which the respondent has completed 180 days of service. Being aggrieved by the impugned judgment and award dated 1.1.2012, the present petition is filed by the petitioner Corporation.

(3.) MR . M.H. Rathod, learned advocate for the respondent has submitted that the Tribunal after appreciating the evidence on record, passed judgement and award. He further submitted that the Tribunal after interpreting Section 20 of the settlement, has come to the conclusion that on completion of 180 days, the respondent workman is entitled to the benefit of the time scale.