GENERAL MANAGER TELECOM Vs. MAHESHKUMAR AMRABHAI MAKWANA

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner General Manager Telecom of Palanpur has challenged the legality and validity of judgment and award dated 16.1.2003 passed by the Presiding Officer, Industrial Tribunal, Ahmedabad in Reference (ITC) No. 117 of 2000 whereby the petitioner was directed to reinstate the respondent workman in service with effect from October 19,1995 and calculate and give the same benefits which were given to 40 casual labourers whose services were terminated in 1995.

(2.) THE facts which can be culled out from the record of the petition are summarized as under :

(3.) THAT the respondent was working as Casual Labourer in Palanpur Division on daily wages from 1.8.1989 upto October 1995 and as the services of the respondent workman came to be terminated, the respondent workman raised a dispute. As the conciliation failed, the said dispute came to be referred to the Industrial Tribunal (Central), Ahmedabad, which came to be registered as Reference (ITC) No. 117 of 2000.