JUNAGADH AGRICULTURAL UNIVERSITY Vs. JAGDISH LAXMAN BUHECHA

JUDGEMENT

(1.) Heard Mr. Chauhan, learned advocate for the petitioner and Mr. Joshi, learned advocate for the respondent.

(2.) In present petition the petitioner has challenged award dated 30.12.2006 passed by learned Labour Court at Jamnagar in Reference (Demand) No. 8 of 1991 whereby learned Labour Court directed the petitioner university to confer status of permanent workman to the respondent and to also pay arrears of all benefits including difference of wages.

(3.) So far as factual background is concerned it has emerged from the record that on behalf of the workman, the union sponsored industrial dispute and demanded that the service of concerned claimant Mr. J.L. Buhecha should be regularized and he should be conferred status of permanent employee and to pay arrears from the date of his eligibility for regularization in service.