STATE OF MAHARASHTRA Vs. BHIMABAI BABAN GOLDE

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard the petitions finally with the consent of all the parties at the stage of admission.

(2.) In all these petitions, the petitioners are assailing the judgments and award passed by the learned Member, Industrial Court, Jalna, whereby complaints filed by the employees came to be allowed thereby directing the Petitioner/State to make the respondents/employees permanent on the post of skilled labours from the date of presentation of the complaints. Following table contains the details impugned orders :

(3.) It was the case of the Complainants that they were appointed and worked as skilled labour as daily wages employees since the dates mentioned in the following table and they have completed more than 240 days of continuous service in the preceding calender year. They were appointed on sanctioned and vacant posts but the employer/State did not grant them permanency, therefore, they filed complaints before learned Industrial Court, Jalna, where evidence was tendered by all the parties and respondents/employees proved that they have completed 240 days of continuous service in preceding calender year. The dates of appointments of all employees are as follows :