ISMAILBHAI HUSSAINBHAI MALIK Vs. CHIEF ENGINEER

JUDGEMENT

(1.) Special Civil Application No.20401 of 2005 has been preferred by the petitioners " workmen challenging the impugned judgement and award dated 31/03/2005 passed by Industrial Tribunal, Ahmedabad in Complaint (IT) Nos.48/2004 and 49/2004 in Reference (IT) No.84 of 2001 in so far as not awarding the full backwages to the applicant while passing the order of reinstatement.

(2.) Special Civil Application Nos.24120 of 2007 and 24751 of 2007 have been preferred by the Chief Engineer, Gujarat State Electricity Corporation Ltd., Thermal Power Station, Gandhinagar challenging the aforesaid judgement and award dated 31/03/2005 passed by Industrial Tribunal, Ahmedabad in Complaint (IT) Nos.48/2004 and 49/2004 in Reference (IT) No.84 of 2001 so far as directing them to reinstate the concerned workmen i.e. petitioners of Special Civil Application No.20401 of 2005.

(3.) Today when the petitions are taken up for final hearing, Mr.T.R.Mishra, learned advocate appearing on behalf of the petitioners " workmen has produced on record xerox copy of the order dated 16/10/2010 passed by Additional General Manager (HR), Gujarat State Electricity Corporation Limited addressed to the Chief Engineer, Gujarat State Electricity Corporation Limited informing that a proposal of the concerned workmen to reinstate them with 50% backwages has been agreed. It appears from the aforesaid communication dated 16/10/2010 that it has been agreed by the Management to settle the present petitions on the following terms :