SURENDRANAGAR DISTRICT PANCHAYAT Vs. KARSAN NANJI KANZARIA

JUDGEMENT

(1.) The petitioner-Surendranagar District Panchayat has filed the aforesaid petitions challenging the Award dated 17-12-1993 in References (ITR) Nos. 281/88 284 and 196/89 and the Award dated 17.1.1994 in Reference (ITR) No. 94/88 Annexure A to each of the petitions.

(2.) By the impugned Awards the Tribunal has ordered that the services of those workers save those who have expired left or have been transferred and absorbed in the State who have completed ten years of service as on 1-10-1988 be regularised at par with permanent employees and services of those who complete 10 years thereafter be regularised and be put at par with permanent employees on the date when they complete 10 years and that they be paid all benefits of permanent employees and that the workers who are working as clerks shall fulfil qualifications as laid down in the Award itself. It was further made clear that the inter se seniority apart this regularisation in no manner would affect prejudicially seniority of others and that the period of 10 years preceding 1-10-1988 or subsequent as the case may be will be treated as notional regular tenure.

(3.) In all the aforesaid four References common question of facts and law arose. The Industrial Tribunal-Gujarat-Rajkot has passed elaborate and reasoned Awards in the said References which have been challenged in the aforesaid petitions.