MENDERDA GRAM PANCHAYAT Vs. MAHESHBHAI RAMJIBHAI MAHETA

JUDGEMENT

(1.) The petitioner is a statutory body constituted under the provisions of the Gujarat Panchayats Act, 1993. Prior thereto, it was under the control of the Administrator appointed by the State Government.

(2.) Respondent no.1 is a workman working as a Helper (Walveman) in the office of the petitioner-Gram Panchayat. He was given employment as a daily wager since October, 2002. By way of Reference (D) Case No.6 of 2011, the respondent no.1 claimed the benefit of regularization in service, including other benefits before the Labour Court, Junagadh.

(3.) The Labour Court, Junagadh, after adjudication of the matter, passed an award on 9/9/2021, directing the petitioner to regularise the respondent from 15/3/2011 i.e. from the date of making the reference. The petitioner is also directed to grant financial benefit from 1/1/2021, however for the intervening period from 15/3/2011 till 31/12/2020, no financial benefit is granted.