NAGAR PALIKA LALSOT Vs. BABU LAL

JUDGEMENT

(1.) THE matter is placed on the application filed under Article 226 (3) of the Constitution for vacation of the interim relief granted in favour of the petitioner.

(2.) ON the request of the learned counsel for the parties, the matter is taken up for final hearing.

(3.) MR. A. K. Pareek, learned counsel for the petitioner submitted that it is not a fit case where the Labour Court should have awarded the benefits of the reinstatement of the respondent workman in service. In his submission, the daily wager has no right to post. It is contended that the permanent post was not available. It is a temporary arrangement made and no right whatsoever is accused to the workman for regularisation of the service also.