SANGEETA CHANDRA,J. - (1.) Heard Shri Shishir Jain, for the petitioner and Shri Sanjay Kumar Rao, who appears for the opposite party no.1, Nagar Mazdoor Engineering Sangh, Lucknow, who represented the Workman Hari Shanker, before the opposite party no.2.
(2.) The petitioners are aggrieved by the Award dated 27.03.2015 passed by the Labour Court, Lucknow, in Adjudication Case No.73 of 2006 wherein a direction has been issued to the writ petitioners to regularize the workman Shri Hari Shanker, on the post of Jeep/Car driver and to pay him all consequential benefits with effect from the date of submission of his application for regularization as Driver i.e. with effect from 01.01.1980.
(3.) It has been submitted by Shri Shishir Jain, that the workman Shri Hari Shanker was initially engaged on Muster Roll on the post of Helper on 31.08.1979 in the Corporation. On 01.04.1985, he was placed in Group-B Category as Helper. On 18.07.1998, he was regularized on the post of Helper. Due to exigencies of work, the workman Shri Hari Shanker was asked to perform the work of Driver for sometime, intermittently but he was asked not to drive the vehicle i.e. the Jeep of the Unit by an order dated 09.07.2002 passed by the Assistant Engineer (Mechanical), U.P. State Bridge Corporation Limited, Unit at Allahabad.;