BABU LAL YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a second round of litigation initiated by the petitioner. Earlier, the petitioner was appointed on the post of Driver on 17/11/1988. His services were terminated on 24/11/1989. Petitioner raised dispute before the Labour Court and an award was passed on 24/5/2007 whereby the termination of the petitioner was declared illegal and he was ordered to be reinstated with continuity of service and his seniority over and above the daily rated employees appointed after 17/11/1988 and 25% backwages.

(2.) The Department challenged the award in S.B. Civil Writ Petition No. 6622/2007 which was dismissed by this Court and his services were deemed to be continued from 17/11/1988.

(3.) Second round of litigation arose when the petitioner filed a writ petition No. 6588/2013 claiming regularisation on the post of Driver and other consequential benefits and this Court vide judgment dtd. 16/2/2017 observed as under:-