DEVA MULU MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has prayed for following relief in para 19 of this petition filed under Article 226 of the Constitution of India:-

(2.) IT is the case of the petitioner that the petitioner joined the service of the respondents as daily wager with effect from 1.1.1987 and worked at different places. However, his services were brought to an end with effect from 31.7.1989 without following any procedure. The petitioner has averred that he raised industrial dispute and the Labour Court partly allowed the reference granting him reinstatement with continuity of service with 40% back wages. The award was challenged by the respondents by filing Special Civil Application No.10148 of 2002. In the said petition, by virtue of the direction given in the application filed by the petitioner, the petitioner was allowed to resume duty.

(3.) IT is further case of the petitioner that since reinstatement of the petitioner was with continuity of service, the petitioner became entitled to the benefits of the Government Resolution dated 17.10.1988. But, since such benefits are not extended to the petitioner, the petitioner has filed this petition.