VALJIBHAI SHANKARBHAI MAHERIYA Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) The appellant workman invoked the jurisdiction of the Industrial Tribunal, Ahmedabad. The Tribunal by its judgment and award dtd. 28/9/2018 allowed the Reference (IT) No. 403 of 2012, holding that the workman was entitled to be under the pension scheme after retirement. It was directed that the workman would be treated to be at member of General Provident Scheme instead of Employees Provident Fund and shall be treated in the prevalent pension scheme.

(2.) Learned Single Judge by judgment and order dtd. 5/5/2022 in Special Civil Application No. 19056 of 2019, filed by the respondent Ahmedabad Municipal Transport Service, set aside the judgment and award of the Industrial Tribunal.

(3.) Noticing the basic facts from the record, the appellant was daily wager conductor serving in Ahmedabad Municipal Transport Service since 1/9/1976 and was made permanent with effect from 11/11/1981. He was in the Contributory Provident Fund Scheme.