REGENT COMPUTRONICS PVT. LTD.

JUNAGADH AGRICULTURAL UNIVERSITY Appellant

V/S

Maltiben V Dave Respondents

Referred Judgements :-

MAHENDRA L JAIN VS. INDORE DELOPMENT AUTHORITY [REFERRED TO]
R M YELLATTI VS. ASST EXECUTIVE ENGINEER [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
NATIONAL FERTILIZER LTD VS. SOMVIR SINGH [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
PUNJAB WATER SUPPLY AND SEWERAGE BOARD VS. RANJODH SINGH [REFERRED TO]
STATE OF KARNATAKA VS. G V CHANDRASHEKAR [REFERRED TO]
INCHARGE OFFICER VS. SHANKAR SHETTY [REFERRED TO]
DEVINDER SINGH VS. MUNICIPAL COUNCIL SANAUR [REFERRED TO]
AMRELI MUNICIPALITY VS. GUJARAT PRADESH MUNICIPAL EMPLOYEES UNION [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
GUJARAT MARITIME BOARD VS. ASHOKKUMAR IJJATRAI ANJARIYA [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr.D.G.Chauhan, learned advocate for the petitioner employer and Mr.T.R.Mishra, learned advocate for the respondent workman.

(2.) CHALLENGE in this petition is made to the award passed by the Industrial Tribunal, Rajkot in Reference (IT) No.119 of 1991 dated 27.03.2004 by which the respondent workman, who is working as Typist -cum -Clerk since August, 1984, is ordered to be placed in the pay -scale of the post of Typist -cum -Clerk with effect from 01.09.1994 notionally, and ordered to be paid consequential arrears from 01.01.2001.

(3.) IT is not in dispute that the respondent workman meets with the qualifications for being appointed on the post of Typist -cum -Clerk and as a matter of fact she is engaged as Typist -cum -Clerk by the petitioner authority since 01.08.1984. Even at the time of her initial appointment, the respondent was meeting with eligibility criteria.

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JUNAGADH AGRICULTURAL UNIVERSITY Vs. MALTIBEN V DAVE

Referred Judgements :-

JUDGEMENT

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