WANKANER MUNICIPALITY Vs. ASHOKBHAI LALABHAI

JUDGEMENT

(1.) The petitioner has prayed to quash and set aside the judgement and award dated 12th January 2005 rendered by the Industrial Tribunal No.1, Rajkot in Reference (IT) No.62 of 1996 whereby the said reference was allowed.

(2.) The Safai Kamdars of the petitioner Municipality raised a dispute which was referred to Industrial Tribunal, Rajkot and numbered as Reference (IT) no.62 of1996. After adjudicating the matter the said reference came to be allowed against which the present petition has been filed.

(3.) Before proceeding with the matter it was pointed out that the Industrial Tribunal has not considered the guidelines laid down by a Full Bench of this Court in the case of Amreli Municipality Vs. G.P.M.E.Union, reported in 2004(3) 1841. The guidelines laid down in the said decision reads as under: