- (1.) HEARD learned counsel for the petitioner.
(2.) IN this writ petition, the petitioner is claiming regularisation on the post of Assistant Sanitary Inspector (Grade II) with effect from the date of his initial appointment i.e., 01.04.1998. Learned counsel for the petitioner submits that initially the petitioner was provided appointment on the post of Assistant Health Inspector on daily rate basis vide order dated 01.04.1998 by the Executive Officer, Municipal Council, Chhapar. Services of the petitioner were terminated in pursuance of the order passed by the Director, Local Bodies, Jaipur dated 30.04.1999. The petitioner raised industrial dispute before the conciliation officer and, after failure of the conciliation proceedings, the matter was referred to the appropriate Government.
(3.) THE appropriate Government referred the matter under Section 10 (1) of the Industrial Disputes Act, 1947 to the Judge, Labour Court, Bikaner vide notification dated 10.10.2001 and the Labour Court, Bikaner finally adjudicated the matter and passed award dated 23.08.2002, whereby, the termination of the services of the petitioner with effect from 30.04.1999 was set aside and order was passed for reinstatement of the petitioner in service with back wages and continuity of service.;