Executive Engineer vs Dinesh Kumar Joshi S/O Leeladhar ...
2021 Latest Caselaw 3532 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4220/2021

Executive    Engineer,      Public     Health      Engineering     Department,
Division Jhalawar.
                                                                   ----Petitioner
                                      Versus
Dinesh   Kumar      Joshi       S/o   Leeladhar         Joshi,   Through   Phed
Employees Union, Bengali Colony, Chhavni Road, Kota.
                                                                 ----Respondent

For Petitioner(s) : Mr. Imran Khan Addl.G.C.

For Respondent(s) : Mr. K.C. Sharma

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/08/2021

By this writ petition, the petitioner has challenged the award

dated 04.02.2020 passed by the learned Industrial Tribunal, Kota,

whereby, the learned Tribunal directed regularization of the

respondent-workman after completion of 10 years of service in

view of the judgment passed by the Hon'ble Supreme Court in the

matter of Secretary State of Karnatka & Ors. Vs. Umadevi & Ors.,

reported in 2006(4) SCC 1.

I have perused the record as well as the award dated

04.02.2020 passed by the learned Tribunal.

In the earlier round of litigation, the respondent-workman

challenged his termination, which was held illegal by the learned

Tribunal vide award dated 12.10.2000 and the writ petition filed

by the petitioner against the said award was also dismissed by this

(2 of 2) [CW-4220/2021]

Court vide order dated 17.11.2005, thereafter only the present

award has been passed by the learned Tribunal.

In my considered view, no illegality has been committed by

the learned Tribunal in passing of the impugned award dated

04.02.2020.

Hence, this writ petition stands dismissed.

(INDERJEET SINGH),J

Upendra Pratap Singh /167

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