HASMUKH CHOTABHAI SOLANKI Vs. VADODARA MAHANAGAR SEVA SADAN

JUDGEMENT

(1.) Mr. Maulik Nanavati, learned counsel appears for and on behalf of the respondent on advance copy.

(2.) Heard learned advocates for the respective parties and perused the record.

(3.) In this petition under Article 226 of the Constitution of India, it is the case of the petitioner that he is entitled to the benefits of regularization on completion of three years of service on the date of which he completed 720 days of employment in three years with the corporation. The foundation of this relief is based on an award of an Industrial Tribunal dtd. 19/12/1983, by which, the Tribunal in a dispute between the workman-employee by the Vadodara Municipal Corporation and its' workmen in respect of the employees' demand to make them permanent, issued following directions: