STATE OF M P Vs. VATSALARAO

JUDGEMENT

(1.) THIS order shall govern final disposal of W.P. No. 5566/ 1999 - State of M.P. v. Smt. Vatsala Rao and others and W.P. No. 4010/ 2000 - Smt. Vatsala Rao v. State of M.P. and another as both these writ petitions under Article 227 of the Constitution of India are directed against the order dated 26.7.1999 passed by Industrial Court in Appeal No. 158/ 1995 and 159/1995 M.P.I.R. By said order the Industrial Court affirmed the order dated 20.6.1995 passed by Labour Court in Case No. 229/92/MPIR.

(2.) THE case No. 229/92 MPIR before the Labour Court was an application preferred by the Workman (respondent in W.P. No. 5566/1999 and the petitioner in W.P. No. 4014/2000) under Section 31 (3) read with Section 61 of Madhya Pradesh Industrial Relation Act, 1960 (referred to as Act of 1960) for classifying her as copyist/typist w.e.f. 1.11.1983 from the date of her initial appointment.

(3.) THE claim put-forth by the workman was contested by the State Government (petitioner in W.P. No. 5566/1999 and W.P. No. 4014/2000) on the ground that the workman was never appointed against the vacant post of copyist/typist and that she was engaged as a qualified labour and was paid wages accordingly. It was stated that the she worked as typist on her own will. Thus, the claim put-forth by the workman for being classified as permanent was contested by the State of Madhya Pradesh.