P.B.MAJMUDAR - (1.) Deputy Conservator of Forest (Extension Division), Palanpur has filed this petition under Article 227 of the Constitution of India challenging the award of Industrial Tribunal, Ahmedabad passed in Reference (IT) No.247/89.
(2.) By the aforesaid award the Industrial Tribunal, Ahmedabad has accepted certain demands raised by the workmen serving under the Forest Department at Palanpur. The respondent - Shramjivi General Workers Union, Palanpur, Banaskantha had raised industrial dispute which was referred for adjudication under section 10(1) of the Act by the Government of Gujarat, Labour and Employment Department, Gandhinagar to the Industrial Tribunal, Ahmedabad for its adjudication.
(3.) The aforesaid dispute relates to various demands relating to daily wage workers who are being represented by Shramjivi General Workers Union, Palanpur. 13 demands were raised by the Union and those demands are as under.: (1) Those rojamdar employees serving under the Deputy Conservator of Forest (Extension Division) at Banaskantha in Banaskantha District in various sub-divisions should be categorised and they should be given the work as (i) Chokidar, (2) Skilled Labourer etc. (2) Those employees who are serving in the office of the Deputy Conservator of Forest (Extension Division) at Banaskantha and who have completed 240 days should be made permanent and should be given the benefits of permanency. (3) To give necessary holidays to daily rated employees such as 26th January, Diwali and such other holidays etc. (4) For giving one privilege leave for 20 days' service and 7 C.Ls. every year alongwith the medical leave. (5) Those who are serving as Chokidars should be given necessary arms, sticks, boots etc. (6) To provide four pairs of dress without charge and Rs.15.00 as washing allowance. (7) Benefits to be given as per GR of the Government in Public Works Department and separate GR for the Forest Department should be directed to be published. (8) Seniority list of the employees working in the office of the Deputy Conservator of Forest (Extension Division), Banaskantha should be published alongwith the seniority list of those employees who are working in sub-divisions and as per the same, if at all required the proceedings for retrenchment should be taken. (9) Employees should be given Identity Card at their costs. (10) If, any chokidar or labourer received any injury during the employment, he should be immediately admitted in the hospital at the costs of the Department. (11) Daily allowance of Rs.10.00 may be given to the daily rated workmen till the demand No.10 is adjudicated. (12) As interim measure Rs.100.00 should be given to the daily rated employees till condition No.11 is adjudicated. (13) That the demands should be complied with from 22.8.1985 and the benefits may be given accordingly.;