PRAFULBHAI RAMABHAI SHUKLA Vs. ADMINISTRATOR

JUDGEMENT

(1.) In Special Civil Application the challenge is against the judgement and award dated 7th August 2001 passed in Reference (LCS) No.263 of1993 by Labour Court, Surendranagar. SCA No.13423 of 2004 is preferred against the judgement and award dated 21st April 2004 passed by Labour Court, Surendranagar in Reference (LCS) No.266 of 1993 and SCA No.14684 of 2007 is preferred against judgement and award dated 9th November 2006 passed by Labour Court, Surendranagar, in Reference (LCS) No.265 of 1993. In all the above References the Labour Court, Surendranagar rejected the references of the concerned petitioners.

(2.) In all the above cases the concerned petitioners were working with the respondent Agricultural Produce Market Committee, Surendranagar and their services came to be terminated in pursuance of which disputes were raised and which were referred to Labour Court, Surendranagar. However the Labour Court rejected the References and therefore the present petitions have been filed.

(3.) It is pointed out that the Reference came to be rejected on the ground that APMC is not an industry, which is apparently not a correct view. Therefore on this ground alone judgements and award require to be quashed and set aside.