DIRECTOR DISTRICT RURAL DEVE Vs. KISHORKUMAR D TANK

JUDGEMENT

(1.) THIS petition is directed against the judgement and award dated 30.08.2004 passed by the Industrial Tribunal, Rajkot in Reference (I.T.) No. 66 of 1991 whereby the references of the respondent came to be partly allowed and the petitioner is directed to regularize the services of the respondents no.2 to 10 upon completion of five years of service and further directed the petitioners to pay the permissible monthly benefit and arrears available to respondents no.2 to 10 from 01.01.1995. However, at the time of passing the aforesaid award, no direction was issued in respect of the case of respondent No.1 and reference was rejected as far as respondent No.1 is concerned.

(2.) IT is the case that respondents no. 1 to 10 who are working with the petitioner moved an application being Reference (I.T.) No. 66 of 1991 before the Industrial Tribunal seeking benefit of regularization of their services. The learned Tribunal vide award dated 30.08.2004 passed the award as stated hereinabove. Hence, this petition.

(3.) LEARNED advocate appearing for the respondent workmen placed reliance of the decision of this Court rendered in Special Civil Application No. 5974 of 2004 and submitted that there are no merits in the matter.