DIVISIONAL CONTROLLER GUJARAT STATE ROAD TRANSPORT CORPORATION RAJKOT DIVISION Vs. PRADHYUMANSINH JORUBHA ZALA AND ANR

JUDGEMENT

(1.) Rule. Mr. Pandya, learned advocate waives service of Rule on behalf of the contesting respondent workman.

(2.) Heard Mr.Hardik Rawal, learned advocate for the petitioner corporation and Mr.Majmudar, learned advocate for the contesting respondent Workman.

(3.) Challenge in this petition is made to the award passed by the Industrial Tribunal, Rajkot in Reference (I.T.) No.78 of 2012 dated 17.12.2013, whereby the Reference is allowed, and the respondent workman is ordered to be treated as the regular Driver on the time scale, since year 2000, with all consequential benefits, including arrears for these 12 years.