STATE OF MAHARASHTRA Vs. TULSIRAM RAGHUNATH SAWANT

JUDGEMENT

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

(2.) In this petition, the petitioner is assailing the judgment and award dtd. 3/5/2021 passed by the learned Member, Industrial Court, Jalna in Complaint (ULP) No.39/2015, whereby complaint filed by the employee came to be allowed thereby directing the petitioners/State to make the respondent/employee permanent on the post of skilled labours from the date of presentation of the complaint.

(3.) It was the case of the complainant / respondent that he was appointed on 1/4/1997 and worked as skilled labour as daily wages employee since then. He has completed more than 240 days of continuous service in the preceding calender year. He was appointed on sanctioned and vacant post but the employers/State did not grant him permanency, therefore, he filed complaint before learned Industrial Court, Jalna, where evidence was tendered by the parties and Respondent/employee proved that he has completed 240 days of continuous service in preceding calender year.