HARI SINGH DEWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, who was working as Cattle Guard, is seeking semi permanent status with effect from 15/7/1985 instead of 1/4/1994.

(2.) The petitioner was appointed as Cattle Guard under the standing orders of the Forest Department on 15/7/1983. He is stated to have continued to work till 19/3/1985 whereon his services were terminated by the respondents. The petitioner raised an industrial dispute which was referred by the State Government to the Labour Court for adjudication vide order dtd. 23/2/1987. The Labour Court, vide award dtd. 13/6/1996 while holding the termination of the petitioner to be illegal, directed his reinstatement along with continuity of service and back wages at the rate of Rs.1,000.00 per year. The award of the Labour Court was challenged by the State of Rajasthan by preferring S.B. Civil Writ Petition No.3820/1997, which was dismissed by this Court vide order dtd. 7/7/2015. This order is stated to have attained finality as no appeal was preferred thereagainst by the State of Rajasthan.

(3.) Learned counsel for the petitioner has contended that as the petitioner had been directed to be reinstated with continuity in service by the Labour Court and thus, he was entitled for semi permanent status with effect from 15/7/1985 whereon he had completed two years of service from the date of his initial appointment on 15/7/1983.