BOTAD MUNICIPALITY Vs. RAJUBHAI BHANABHAI WAGHELA

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner Municipality, and Mr. Mishra, learned advocate for the respondent workman.

(2.) The petitioner Municipality is aggrieved by award dated 16.2.2010 passed by the learned Industrial Tribunal, Bhavnagar in Reference (IT) No.10 of 1997 whereby the learned Tribunal has directed the petitioner Municipality to pay salary and other benefits to the claimant at par with regular and permanent employees (labourers/workmen) of the Municipality.

(3.) From the submissions by learned advocates and from the award and the material available on record, below mentioned facts have emerged:-