DIVISIONAL CONTROLLER Vs. PATHAN ABBASKHAN IMAMKHAN

JUDGEMENT

(1.) Heard Mr.Hamesh C. Naidu, learned counsel for the petitioner and Mr.N.D.Songara, learned counsel for the respondent.

(2.) Challenge in this petition under Article 226 of the Constitution of India is the original award passed by the Industrial Tribunal in Reference (I.T) No. 60 of 2012 and the subsequent order dtd. 6/8/2018 by which, the Review Application, namely, Miscellaneous Application No. 4 of 2016 came to be rejected.

(3.) Facts in brief would indicate that it was the case of the respondent workman before the Tribunal that he was engaged as a watchman since the year 1982 and having completed 180 days in each year of service, he was entitled to be put on a time scale. This was in consensus with Clause 20 of the settlement arrived at between the parties i.e. the GSRTC and the workman.