GOSWAMI JIVANGAR KARSANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Dhaval N. Vakil for the petitioner, learned AGP Ms. Foram Trivedi appearing for the respondent no.1 - State and learned advocate Mr.Ashish Dagli appearing for the respondent no. 2 - Junagadh Municipal Corporation.

(2.) By way of order dtd. 12/3/2013 the Reference Case No. 90 of 1995 is rejected by the Industrial Dispute Tribunal, Rajkot.

(3.) It is the case of the petitioner that the petitioner was appointed as Labourer in the establishment of respondent no. 2 - Corporation in the Garden Department and from time to time, the work was taken from him as Labourer in the Garden Department as well as as Plumber in the Water Work Department and in other department also various other duties were assigned by the Corporation.