KASTURBA STREE ADHYAPAN MANDIR Vs. AHMEDABD LABOUR COURT

JUDGEMENT

(1.) By way of these petitions, the petitioner has prayed to quash and set aside the judgment and awards passed by the Labour Court, Ahmedabad in Reference (LCA) No.1119/1989 dated 19.10.1993 and in Reference (LCA) No.1604/1989 dated 19.10.1993, whereby, the said references were allowed and the petitioner has been directed to reinstate the workmen with full back wages and other consequential benefits and costs of Rs.500/-.

(2.) The facts in brief are that the petitioner is a public trust established in commemoration of Late Smt. Kasturba Gandhi, wife of the Father of our Nation, Mahatma Gandhi, for running a training school of PTC course for females. The respondent-workmen were engaged as part-time Watchman-cum-Gardener / Sweeper in the petitioner-Institution. On the ground that the workman (In S.C.A. No.279/1994) was not discharging his duties diligently and was also found to be drunk while discharging his duties, he was removed from service. On the other hand, the original workman (In S.C.A. No.278/1994) was reported to have voluntarily abandoned her duties.

(3.) However, the workmen raised a dispute, which, ultimately, culminated into references before the Court below. The Court below, after considering the evidence on record, allowed the said references. Hence, these petitions.