DIPAK KANTILAL DAVE Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE . Mr.D.M. Devnani, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) THIS petition under Article 226 of the Constitution of India, has been preferred with the following prayers:

(3.) THE petitioner is working as a Watchman in the Narmada Jalsapanti Water Supply and Kalpsar Department of the State Government since the year 1990. The services of the petitioner were terminated without following the procedure of the Industrial Disputes Act, due to which the petitioner had approached the Labour Court vide application No.360 of 1995. The said application was allowed by Award dated 30.05.2007, directing the respondents to reinstate the petitioner in service with continuity but without backwages. Thereafter, the petitioner was reinstated and has been serving continuously till date. The grievance of the petitioner is that he has not been extended the benefits of Government Resolution dated 17.10.1988, as has been done to similarly situated employees of the State Government.