LATHI NAGAR PALIKA Vs. NATUBHAI BHIKHABHAI BARIYA

JUDGEMENT

(1.) THE petitioner, Lathi Nagar Palika, through its Chief Officer has filed these two petitions under Articles 226 and 227 of the Constitution of India praying for quashing and setting aside the impugned award dated 29.9.2009 passed by the Industrial Tribunal at Bhavnagar in a Reference (IT) No.118 of 1993 as well as award dated 23.3.2010 passed by the Labour Court, Amreli in Reference Case No.11 of 2003.

(2.) THIS Court has issued rule on 16.7.2010 and ad -interim relief in terms of para 8(C) of Special Civil Application No.8121 was granted by virtue of which impugned award/orders were stayed. The Court has, however, made clear that the present service condition of the respondent will not be changed by the petitioner without following due procedure under the law.

(3.) SINCE rule was commonly issued in earlier petition there is no need to issue separate rule in one page petition which is subsequently filed by the petitioner.