SUPERINTENDING ENGINEER, P.H.E.D. Vs. GOPAL

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) Instant writ petition has been filed under Article 227 of the Constitution of India to challenge the award dated 6.1.1998 (Annex.-4) passed by the Judge, Labour Court, Bhilwara whereby, an award was passed to declare the respondent workman regular on the post of Driver w.e.f. 1.4.1985.

(3.) As per facts of the case, the respondent workman Late Gopal was provided appointment on urgent temporary basis vide order dated 4.3.1974 for four months against the post of driver. He was allowed to continue on the said post as work charge driver but he was not given the permanent status or regularisation on the post of driver, therefore, an industrial dispute was raised by him. After receiving report from the Conciliation Officer, the appropriate Government referred the dispute for grant of regularisation w.e.f. 1.4.1985 to the respondent workman to the Judge, Labour Court, Bhilwara.