SAURASHTRA SHRAMIK SANGH Vs. AMRELI MUNICIPALITY AND ANOTHER

JUDGEMENT

(1.) (Oral) - Heard Mr. Joshi, learned advocate for the petitioner - union, and Mr. Shah, learned advocate for the respondent - municipality.

(2.) In present petition, the petitioner - union has challenged the legality and propriety of the award dated 29.5.2007 passed by the learned Industrial Tribunal, Bhavnagar in Reference (IT) No.130 of 2003 whereby the learned Tribunal rejected the reference for the reasons recorded in the award.

(3.) So far as factual backdrop is concerned, it has emerged that the appropriate Government vide order of reference dated 7.4.1992 referred the dispute sponsored by the union whereby the union claimed that the service of Mr. B.T. Gorasiya should be regularised and status of permanent employee should be conferred to the said employee from the date when he completed service of 240 days.