JIVANBHAI GOPABHAI Vs. BHAVNAGAR MAHANAGARPALIKA

JUDGEMENT

(1.) Special Civil Application No. 6640 of 1999 has been preferred with a prayer to quash and set aside the impugned judgment and award dated 9.10.1998 passed in Reference (I.T.) No. 18 of 1991 by the Industrial Tribunal, Vadodara rejecting the petitioner's claim for permanency with effect from 1.6.1977 and further to declare the petitioner is entitled to permanency with effect from 1.6.1977.

(2.) Special Civil Application No. 8517 of 1999 has been preferred by Municipal Corporation with a prayer to quash and set aside the impugned award dated 13.1.1999 passed by the Industrial Tribunal in Reference (I.T.) No. 87 of 1992 directing the petitioner-Corporation to treat the respondents herein as permanent with effect from 5:11.1992 and give all the consequential benefits.

(3.) Heard learned advocates for the respective parties.