GOVIND MATHUR,J. - (1.) This appeal is barred by limitation from 405 days. Ignoring the same, we have examined merits of the case. This appeal is before us to question correctness of the judgment dated 20.02.2013 dismissing the writ petition preferred by the State of Rajasthan and the employer of the respondent workman challenging the award dated 18.04.2012 passed by the Labour Court, Jodhpur in Industrial Dispute Case No. 48/2006.
(2.) The factual matrix necessary to be noticed is that the appropriate Government under a notification dated 27.05.2006 referred an industrial dispute for its adjudication to the Labour Court in the terms that : "Whether non-grant of semi-permanent status and consequential pay scale with effect from 01.04.1985 to workman Mr. Irshad Ali S/o Mr. Shamsher Ali, resident of Mohalla Saudagaran, Ansari Chowk, Jodhpur (represented by Mr. Vinod Purohit, Honorary Advisor to Nal Mazdoor Sangh 18/716 Chopasani Housing Board, Jodhpur) is justified and valid ? If not, then for what relief and amount the workman is entitled -
(3.) The Labour Court after examining entire material available on record arrived at the conclusion that being 12.10.1982 the date of appointment of the workman, he is entitled for semi-permanent status on the post of Electrician with effect from 01.04.1985. The Labour Court while adjudicating the industrial dispute also noticed that the same benefit was extended to other similarly situated persons. Accordingly, while answering the reference, directions were given to consider case of the respondent workman for grant of semi-permanent status with effect from 01.04.1985 and further to give him all other consequential benefits.;