Sangeeta Chandra - (1.) Heard the learned counsel for the petitioner, Sri Chandra Shekhar Sinha and Sri D.P. Awasthi who appears for the opposite party no. 1.
(2.) The petitioner has challenged the Award dated 3.9.2012 passed by the Central Industrial Tribunal, Labour Court in Industrial Dispute No. 11 of 2007 arising out of Reference dated 7.2.2007.
(3.) It has been submitted by the learned counsel for the petitioner that the opposite party no. 1 was initially engaged as a Casual Labour Blacksmith on daily rated basis on 16.10.1972 and was granted temporary status w.e.f. 16.9.1984. The opposite party no. 1 was later on regularised on the post of Gangman by order dated 10.12.1997.;