STATE OF MAHARASHTRA Vs. JAGAN SITRU DONDONE

JUDGEMENT

(1.) Rule. Heard finally with the consent of the Counsel for the parties.

(2.) The petitioners are aggrieved by the judgment dated 492013 passed by the Industrial Court in the complaint filed under Section 28 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short, the Act of 1971) and directing the petitioner to bring the respondents on Converted Regular Temporary Establishment C.R.T.E. on completion of five years of continuous service.

(3.) It is the case of the respondents that they were engaged as labours for doing the work of distribution of water from the canal to various cultivators . Though the services of the respondents were continuous in nature, the same were not regularized. By amending the complaint and seeking benefits of the Kalelkar award, the respondents sought relief in that regard.