SITA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONER was initially appointed on work charge basis in January, 1987, however, his services were terminated w. e. f. 1-12-1988. A reference was made in regard to termination of services of the petitioner by the State Government and the Labour Court vide award dated 5-1-1995, while holding the termination of service as illegal and unjustified, ordered for reinstatement with full back wages. The above award dated 5-1-1995 further came to be modified by this Court in S. B. Civil Writ Petition No. 4374/1995 vide order dated 24-8-1998. While maintaining the order of reinstatement, this Court held that the petitioner shall be entitled for wages only from the date of award i. e. 5-1-1995. After disposal of the appeal, the petitioner has already been reinstated in service on 26-11-1998. The petitioner has prayed for benefit of semi-permanency and permanency as per Work Charge Service Rules.

(2.) AFTER hearing counsel for the parties, I have carefully gone through the material on record.