GUJARAT MARITIME BOARD Vs. ANWAR HUSSAIN SATAR

JUDGEMENT

(1.) AS common question of law and facts arise and as such, both these petitions are cross -petitions, and arising out of the common judgement and order, they are being disposed of by this Common judgement and order.

(2.) IN Special Civil Application No.8063 of 2004, the petitioner - Gujarat Maritime Board has prayed for appropriate writ, order and/or direction, quashing and setting aside the impugned judgement and award dtd.29/11/2003 passed by the Industrial Tribunal, Rajkot in Reference (IT) No.160 of 1991, by which, the Tribunal has partly allowed the said Reference directing the petitioner -Board to reinstate the respondents concerned workmen on their original post as Safai Kamdar without back wages but with continuity of service.

(3.) SPECIAL Civil Application No.13393 of 2010 has been preferred by the concerned workmen after a period of seven years challenging the aforesaid impugned judgement and award dtd.29/11/2003 passed by the Industrial Tribunal, Rajkot in Reference (IT) No.160 of 1991, in so far as not awarding any back wages to them.