EXECUTIVE ENGINEER, MECHENICAL DIVISION Vs. BHAGAT RAM

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 15.5.2007, passed by the learned Single Judge, whereby he dismissed the writ petition filed by the State and upheld the award passed by the learned Labour Court.

(2.) BRIEFLY stated the facts of the case are that the respondent -workman had served a demand notice upon the employer claiming that he was entitled to be regularized as Clerk/Complaint Attendant. Since the reconciliation had failed, a reference was made by the State to the Labour Court in the following terms: -

(3.) THE learned Labour Court entered into a reference and the State was proceeded against ex -parte on 20.8.2001. The learned Labour Court thereafter decided the reference and passed an award on 9.1.2004, whereby it accepted the claim of the workman that he was entitled to be regularized as Clerk/Complaint Attendant instead of work charged Beldar.