STATE OF GUJARAT Vs. SECRETARY

JUDGEMENT

(1.) Heard Mr. Rindani, learned AGP for the petitioner Sate and Mr. Clerk, learned advocate for the respondent.

(2.) This petition is taken out by Range Forest Officer, Gandhinagar against the award dated 10.3.2016 passed by learned Industrial Tribunal at Ahmedabad in Reference (IT) No.211 of 2010 whereby the learned Tribunal, while relying on the decision by Hon'ble Apex Court in case of PWD Employees [(2013) 8 Scale 579] , held that the concerned 19 workmen should be granted benefits flowing from the government resolution dated 17.10.1988.

(3.) Broadly stated, the facts are in dispute. It has emerged from the record that a union named Akhil Gujarat General Majdur Union raised and sponsored demand, on behalf of about 19 workmen for the benefits flowing from the government resolution dated 17.10.1988. Appropriate government referred the demand for adjudication to the learned Industrial Tribunal at Ahmeabad. The learned Tribunal registered the demand as Reference (IT) No.211 of 2010.