DIVISIONAL CONTROLLER Vs. SECRETARY

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitionerCorporation has challenged the judgment and award dated 30.11.2005 passed by the Industrial Tribunal, Ahmedabad, in Reference (IT) No.149 of 1998, whereby the Tribunal has partly allowed the said reference and directed the petitionerCorporation to grant the benefit of time scale from the date on which the respondentworkman has completed 180 days of service.

(2.) THE short facts leading to filing of this petition are that the respondentworkman was serving as a Watchman 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 30.11.2005 the present petition is filed by the petitioner Corporation.

(3.) MR . Paul, learned advocate for the respondent has submitted that the Tribunal after appreciating the evidence on record, passed judgment 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 respondentworkman is entitled to the benefit of the time scale.