STATE OF GUJARAT Vs. NAVGHANBHAI GEDABHAI

JUDGEMENT

(1.) Special Civil Application No.4094 of 2001 is directed directed against the judgment and award passed by learned Presiding Officer, Labour Court, Surendranagar in Recovery Application Nos.113 and 114 of 1990 on 16th November 2000. The case of the workmen therein was that they were paid less amount than minimum wages and therefore they claimed the difference amount.

(2.) In Special Civil Application No.3918 of 2001 the challenge is against the judgement and award of the Labour Court, Surendranagar on 8th August 2000 in Reference (LCS) No.212 of 1998 whereby the petitioner was directed to reinstate the respondent workman to his original post with 30% back wages.

(3.) In Special Civil Application No.3925 of 2001 the challenge is against the judgment and award dated 4th August 2000 passed by Labour Court, Surendranagar, in Reference (LCS) No.326 of 1992 whereby the petitioner was directed to reinstate the respondent with 20% back wages.