PALITANA NAGARPALIKA Vs. TARABEN BHANUBHAI

JUDGEMENT

(1.) The learned counsel for the petitioner states that, pending reference, respondent no. 5 has expired. In support of his say, he has produced on record the death certification of respondent no.4. Hence, respondent no. 5 stands deleted from the present proceedings.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 24.01.2009 passed by the Industrial Tribunal, Bhavnagar in Reference [IT] No. 35/2003, whereby the Industrial Tribunal has directed the petitioner 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 Rojamdars 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, this petition.