(1.) Heard Mr.Upadyay, learned advocate for Mr.Rana, learned advocate for the petitioner - Gujarat Ayurvedic University and Mr.Shukla, learned advocate for respondent - Mazoor Mahajan Sangh.
(2.) In this petition, the petitioner - Gujarat Ayurvedic University (hereinafter referred to as 'the university') has challenged award dated 26.7.2016 passed by the learned Industrial Tribunal, Jamnagar in Reference (IT) No.442 of 2012 (old Reference No.154 of 2012) whereby the learned Tribunal directed the university to regularise the service of the claimant, i.e. present respondent and to confer status of permanent workman and place him in regular pay scale from the date and in the manner specified in the award. Feeling aggrieved by the said award, the university has taken out this petition.
(3.) So far as factual backdrop is concerned, it has emerged from the record that the claimant, i.e. present respondent raised industrial dispute with demand that the university should consider him regular employee and should confer the status of permanent workman and grant all benefits available to permanent employee.