SAURASHTRA SHRAMIK SANGH Vs. CHIEF OFFICER

JUDGEMENT

(1.) Heard Mr.Mishra, learned advocate for the petitioners and Mr.Parikh, learned advocate for the respondent nagarpalika.

(2.) In present petition the union who raised dispute on behalf of the concerned claimants / workmen, has challenged award dated 12.1.2012 passed by the learned Labour Court in Reference (IT) No.161 of 2000.

(3.) So far as factual background is concerned, it has emerged from the record, from the impugned award and from the submissions by learned advocates for the contesting parties that on behalf of the three workmen employed by the nagarpalika, the demand was raised whereby it was claimed that the services of the said three claimants should be regularized and status of permanent workmen should be conferred to them. The said dispute could not be settled. Therefore, appropriate Government referred the dispute for adjudication to the learned Labour Court. The dispute was registered as Reference (IT) No.161 of 2000.