AHMEDABAD MUNICIPAL CORPORATION Vs. USMANGANI CHHIPA

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) In all these three petitions, Rule has been issued and the ad interim stay against the implementation of the respective awards has been granted. In Special Civil Application No.3547 of 1996, this Court has passed an order to the effect that this petition be heard along with Special Civil Application No. 14033 of 1994 and Special Civil Application No. 10042 of 1995 and ad interim relief in terms of paragraph 7 was granted in the said petition. Therefore, with the consent of the learned advocates, all these three matters are taken up for final hearing today. In these matters, though the awards passed by the Industrial Tribunal being different, the question involved in all these petitions is common and the legal contentions raised therein being common, therefore also, these matters are decided by this common judgment.

(3.) The facts of the writ petition being Special Civil Application No. 3547 of 1996 are thus: