MORBI TALUKA PANCHAYAT Vs. NATVARLAL NANJIBHAI MIYATRA

JUDGEMENT

(1.) RULE. Learned Advocate Mr.Y.J.Patel waives service of Rule on behalf of respondent No.1.

(2.) This petition under Articles 226 /227 of the Constitution of India is filed against judgment and award dtd. 18/3/2017 passed by the Labour Court, Rajkot in Reference (LCD) No.1 of 2005.

(3.) It is the case of the petitioner that while passing the award, the Labour Court has committed an error by ordering regularization of services of the respondent-workman and giving effect of such regularization from 1/5/1994, especially when the petitioner was engaged as a daily wager (driver) with the petitioner-Panchayat with effect from 22/4/1993.