DIVISIONAL CONTROLLER Vs. MEHBOOB USMAN HABIBANI

JUDGEMENT

(1.) Heard Mr. Rawal, learned advocate for the petitioner Gujarat State Road Transport Corporation ('Corporation' for short) and Mr. U.T. Mishra,learned advocate for Mr. T.R.Mishra, learned advocate for respondents.

(2.) In present petition the petitioner has prayed, inter alia, that:-

(3.) The petitioner corporation is aggrieved by award dated 5.6.2013 in Reference (I.T) No.41 of 2000 whereby the learned Tribunal directed the petitioner to grant benefit of time scale to the claimant (concerned workman represented by respondent No.1 union) from the date when the concerned person completed service of 180 days and to pay regular salary in pay scale for the post of watchman.