MEDICAL OFFICER Vs. JERAM PITAMBAR OFFICER

JUDGEMENT

(1.) Ms. Sejal K. Mandavia, learned counsel for the petitioners; Shri Amar D.Mithani, learned counsel for the respondent.

(2.) The petitioners being aggrieved by the award dated 11.1.2001 passed by the Presiding Officer, Labour Court [Court No.2], Junagadh in Reference Demand No. 15/94 are before this Court with a submission that on the facts and in the circumstances of the case, the Labour Court could not direct regularization of the services nor could grant consequential reliefs and relief of the arrears of back wages.

(3.) The short facts necessary for disposal of the present writ application are that the respondent workman was appointed as part-time employee to work for two hours a day; after his discontinuation, Reference came to be filed before the Labour Court, Junagadh. After receiving the pleadings of the parties, the learned Labour Court granted appropriate opportunity to the parties to lead evidence and after hearing them, directed that from and on the date the workman had completed 240 days, he should be regularized on the post of Class-IV employee [on the post of SPatawala ]. The Labour Court also allowed consequential benefits.