TANKARA TALUKA PANCHAYAT Vs. JORUBHA NAJBHAI GIDA

JUDGEMENT

(1.) Both these petitions are taken up for hearing together and being disposed of by this common judgment, as they are arising from the Reference (IT) No.107 of 2011 decided on dated 13.04.2017 preferred before the Industrial Tribunal, Rajkot.

(2.) The petitioner Taluka Panchayat employee preferred the petition under Article 226 and 227 of the Constitution of India challenging the judgment and award of the Industrial Court, wherein the petition filed by an employee - respondent workman is under Article 226 of the Constitution of India, where the prayers sought for are to the effect that the employer is denying the benefit of equality of pay and exploiting the petitioner and its act is as unjust, arbitrary, illegal and violative act under Article 14 and 16 of the Constitution of India and the employee is also entitled to minimum pay scale with permissible allowances payable to the driver working under the employer.

(3.) The Court has passed following order on 09.01.2020 and the petitioner has been directed to disclose the details of last centralized recruitment carried out by them;