- (1.) All these writ petitions have been filed by Rajasthan State Warehousing Corporation assailing similar awards passed by the Labour Court dated 9.4.1996 in respect of its employees. An industrial dispute came to be referred to the Industrial Tribunal, Jaipur by appropriate government by its notification dated 4.3.1990. The question that was referred to the Industrial Tribunal for adjudication was whether action of the petitioner-management in not granting seniority to the respondent-workman from 17.7.1971 was legal and valid and if not what relief, is he entitled to. The Industrial Tribunal held that such action of the petitioner-management was not justified and, therefore, directed that respondent-workmen shall be granted seniority on the post of Godown Keeper with effect from 17.7.1971 and accordingly held that they shall also be entitled to promotion and other fixation ext.
(2.) In order to facilitate the decision of all these matters, facts of Writ petition No. 5853/96 are being taken as the basis.
(3.) Shri Asa Ram, the respondent-workman was appointed as Godown Keeper by order dated 6.7.1971 on temporary basis at the consolidated salary of Rs. 75/- Per month for the Period of three months in the first instance. In the same manner, other workmen were also appointed by order dated 25.11.1972. Term of appointment of those workers was extended upto 31.12.1972.;