BIREN VAISHNAV,J. - (1.)Rule returnable forthwith. Ms. Vrunda Shah, learned Assistant Government Pleader waives service of rule on behalf of the State-respondents.
(2.)Heard Mr. Mukesh Rathod, learned advocate for the petitioner and Ms. Vrunda Shah, learned Assistant Government Pleader for the State-respondents.
(3.)The facts in brief would indicate that the petitioner was working as a daily wager since 1975. His services were terminated in March, 1999. Aggrieved by this termination, the petitioner approached the Labour Court. The Labour Court, by its award of 5/6/2008 directed reinstatement of the petitioner without backwages. On a challenge to the award, this Court on 24/12/2012 in Special Civil Application No. 395 of 2009, dismissed the petition and confirmed the award of the Labour Court. The petitioner was reinstated by an order of 7/6/2013. By an order of 7/9/2020, the benefits of the Resolution dtd. 17/10/1988 were granted to the petitioner, counting the date of reinstatement as the initial date, and therefore, on completion of five years therefrom on 13/6/2018, the petitioner was granted the benefit of running scale.