- (1.) This appeal by Special Leave is directed against an order of the High Court of Gujarat dismissing in limine the appellant's writ petition challenging an industrial award.
(2.) The appellant is a co-operative, society whose members include cultivators of agricultural produce. It operates a sugar factory and its labour force includes seasonal workers. On April 10, 1973, the Khand Udyog Kamdar Mandal served notice under sec. 42(2) of the Bombay Industrial Relations Act, 1946 demanding that 124 seasonal workers should be given permanent status. Conciliation proceedings were taken and having failed, the dispute was referred to the Industrial Court, Gujarat. On July 29, 1977 the Industrial Court made an award directing the appellant to treat the 124 workers as permanent employees, the permanent status being vested in them with effect from the year 1974-75. The appellant filed a writ petition before the High Court of Gujarat, and the writ petition was rejected in limine.
(3.) In this appeal, the main contention is that having regard to the questions which arose in the case the High Court erred in dismissing the writ petition in limine. It is pointed out that in making its award the Industrial Court adopted the standard that a worker employed for 240 days or more in one year was entitled to the status of a permanent worker but nowhere did the Industrial Court consider whether for acquiring that status it was sufficient that the worker was employed for such period in one year alone, as for example in the present case in 1972-73, or continued to be so employed in successive years. The Industrial Court pecifically referred to the respective periods of employment in subsequent years, but failed to notice that in each of those years the period fell far short of 240 days.;