SURESHBHAI RANCHHODBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard. Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The case of the petitioner is that he was appointed as a daily wager in the year 1990 and worked continuously up to 2001. On termination of his service in the year 2001, he raised an industrial dispute. A reference being Reference (LCR) No. 176 of 2005 referred to the Labour Court was adjudicated inasmuch as by an award dtd. 16/9/2011, the petitioner was directed to be reinstated without continuity of service and without backwages. The petitioner filed Special Civil Application No. 7515 of 2013 for compliance of award and pursuant to the order dtd. 19/12/2013 passed therein, the petitioner was reinstated.

(3.) Mr. M.T. Mishra, learned advocate appearing for the petitioner would submit that pursuant to his reinstatement having completed requisite number of years of service, he is entitled to the benefit of the resolution dtd. 17/10/1988 read with Government Resolution dtd. 30/5/1989.