DHANGADHRA NAGARPALIKA Vs. KESARISINH K ZALA

JUDGEMENT

(1.) As common questions on law and facts are involved in this group of petitions, they are disposed of by the common judgment.

(2.) In this group of the petitions, the petitioners have prayed to quash and set aside the impugned award passed by the Industrial Tribunal, whereby the Industrial Tribunal has directed the petitioners to grant permanency and other benefits to the respondent workmen.

(3.) The short facts of the case are that the respondent workmen at the relevant time were working as daily wagers in different cadres with the petitioner Nagarpalika. As the respondent workmen were not given permanency in spite of working for several years, they raised a dispute which was ultimately referred to Industrial Tribunal for adjudication. Before the Industrial Tribunal both the parties adduced evidence and after appreciating the material produced before it, the Industrial Tribunal allowed the reference with the aforesaid directions. Hence, these petitions.