VANKANER MUNICIPALITY Vs. SAURASHTRA SAFAI KAMDAR SANGH

JUDGEMENT

(1.) HEARD Mr. Sanchela, learned advocate for the petitioner, and Mr. Devnani, learned advocate for the respondent. 1.1 Rule. Mr. Devnani, learned advocate, waives service of notice of rule on behalf of the respondent.

(2.) THE learned tribunal has, under the impugned order dated 17.11.2011 passed in Reference (IT) No.62/96, directed the petitioner ? Municipality to grant status of permanent employee to the concerned workmen, as and when the vacancy arises on the concerned permanent posts. THE learned tribunal has also directed the petitioner ? Municipality to pay the benefits of difference in salary and other benefits, upon granting status of permanent workmen to the concerned person.

(3.) IT is clarified that any other observations or any other part of the award in question is not interfered with and the Court does not find it necessary to interfere with any other observation or direction and any directions or observations with regard to other aspects or conclusions in the tribunal's award does not call for and are not interfered with.