LALITKUMAR K VADHER Vs. JUNAGADH MUNICIPALITY

JUDGEMENT

(1.) Heard learned advocate MRS. Sangeeta N PAHWA for MR PM THAKKAR for Petitioner and MR HRIDAY BUCH for Respondent Junagadh Municipality. By way of this petition under Article 227 of the Constitution of India, the petitioner workman has challenged the award made by the Industrial Tribunal, Rajkot in Reference (IT) No. 180 of 1990 dated 12.4.1993 wherein the tribunal has rejected the reference of the petitioner. Under the said common award made by the tribunal, the tribunal has rejected the reference no. 179 of 1990 relating to the present petitioner Lalit K. Vadher whereas the tribunal has allowed the another reference no. 178 of 1990 relating to the workman Rajesh Kanaiyalal Mehta and has granted the benefit of regularization with retrospective effect.

(2.) Initially, on 26.5.2993, notice was issued by this Court by making it returnable on 14.6.1993 and has, in the mean time, directed that the services of the petitioner shall not be terminated. Thereafter, said order of interim relief was ordered to continue till further orders by this court by order dated 18.6.1993. Thereafter, this Court passed the following order on July 5, 1993 while admitting the petition:

(3.) Learned advocate Ms. Pahwa appearing for the petitioner has submitted that in view of the interim relief granted by this court while admitting the petition, the petitioner is working with the respondent as a daily wager.