GENERAL MANAGER TELECOM Vs. VISHRAM

JUDGEMENT

(1.) Present writ petition is filed by the petitioner employer challenging the award of the Central Government Industrial Tribunal Cum Labour Court, Lucknow dtd. 13/6/2017 published on 31/7/2017. By the said award the Tribunal has decided the reference in favour of the respondent workman. The award is passed on the following reference:-

(2.) I have heard counsels for parties and perused the record with their assistance.

(3.) Learned counsel for the petitioner employer submits that the Tribunal could not have directed for regularization of services of the respondent workman as the respondent workman has no right to claim regularization in view of the judgment passed in case of 'Secretary, State of Karmataka and Others Vs. Uma Devi and Others'; reported in [(2004) 4 SCC 1]. He further submits that even otherwise it is beyond the jurisdiction of Industrial Tribunal to give an award with regard to regularization of services.