STATE OF GUJARAT Vs. JESHANKAR SHIVSHANKAR

JUDGEMENT

(1.) HEARD learned Advocates for the parties.

(2.) THE petitioner-State of Gujarat in both of these petitions has challenged the judgment and award dated 27.3.2006 passed by the Presiding Officer, Labour Court, Bhavnagar in group of reference namely Reference LCB Nos. 529 of 1993, 531 of 1993 and 582 of 1993 which were consolidated and heard together and were allowed by the Court whereunder the workmen of Reference No. LCB Nos.529 of 1993 and 531 of 1993 were ordered to be reinstated with 50% of backwages and Rs.500/- with costs and so far as the workman of LCB Reference No. 582 of 1993 is concerned, as the workmen had died during the pendency of the Reference the heirs were ordered to be given backwages with all consequential benefits.

(3.) THE workmen at the relevant time were constrained to raise industrial dispute as their services were terminated with effect from 1.6.1991 by the employer despite their being serving with the employer since last 23 and 15 years respectively. THE said dispute was referred to the competent Court wherein they were marked as Reference LCB Nos. 529 of 1993, 529 of 1993 and 582 of 1993. THE Labour Court after recording its finding partly allowed the reference as stated above which is impugned in the aforesaid three petitions out of which one petition has already been disposed of and two are disposed of as stated hereinabove.