WANKANER MUNICIPALITY Vs. SHABBIR KAMRUDIN HATHI

JUDGEMENT

(1.) Heard Mr. Bhatt, learned advocate for the petitioner and Mr. Merchant, learned advocate for the respondent workman.

(2.) In present petition, petitioner Wankaner Municipality has challenged award dated 18.7.2016 passed by learned Industrial Tribunal at Rajkot in Reference (IT) No. 83/1996 whereby learned Tribunal directed present petitioner to regularise present respondent's service and to confer status of permanent workman with effect from 9.1.2015 and to fix his salary accordingly by considering intervening period (From 9.1.2015 to date of award) as notional.

(3.) Feeling aggrieved by the said award and direction, the Municipality has taken out present petition.