MENDERDA GRAM PANCHAYAT Vs. NITESHBHAI BHIMJIBHAI CHAVDA

JUDGEMENT

(1.) Heard Mr.Dipal Ravaiya, learned advocate for the petitioner and Mr.Samir B Gohil, learned advocate for the respondent.

(2.) Menderda Gram Panchayat, the petitioner, has challenged the award of the Labour Court, Junagadh, in Reference(D) Case No. 4 of 2011 by which the respondent workman has been directed to be regularized in service as helper with effect from December, 1999.

(3.) Reliance was placed on the decision in the case of State of Karnataka vs. Uma Devi , reported in 2016 (14) SCC 1, to suggest that the respondent workman did not deserve regularization.