GUJARAT RURAL HOUSING BOARD Vs. PRESIDENT

JUDGEMENT

(1.) In present petition the petitioner has challenged award dated 17.5.2004 passed by learned Labour Court at Rajkot in Reference (LCR) No.28 of 1994 whereby learned Labour Court directed the petitioner board to regularize the service of the claimant w.e.f. 1.10.1994 and that the period from 1.10.1994 to 1.10.1995 should be considered notional and benefits available to the claimant upon regularization in service should be paid w.e.f. 1.10.1995.

(2.) Feeling aggrieved by the said direction the original opponent board has taken out this petition.

(3.) So far as factual background is concerned, it has emerged that the claimant raised industrial dispute and demanded that his appointment should be regularized and benefit of permanent employee in category of clerk - cum - typist should be granted to him upon completion of one years' service from date of appointment.