PRAVINKUMAR NANDLAL MODI Vs. JAYESH HARGOVINDBHAI PATEL

JUDGEMENT

(1.) Present application is filed under the Contempt of Courts Act, 1971 [herein after referred to as 'the Act, 1971' for short] with following prayers:

(2.) Heard Mr.N.K.Majmudar, learned advocate for the applicants and Mr.Dipak Aloria, learned advocate for the Respondent No.2 - Gujarat Water Supply and Suez Board [herein after referred to as 'the respondent Board', for short].

(3.) It is the case of the applicants that they were serving under Respondent No.2 board being appointed as daily wager in the year 1989 and 1990. The applicant no.1 was appointed on the post of Helper whereas the applicant no.2 was appointed as Electrician. Though the applicants had worked uninterruptedly for more than 10 years and were performing duties similar to regularly selected employees on on a sanctioned posts, they were not paid the salary as per their entitlement at par with the persons who are appointed on a regular posts and, therefore, they were to be paid equally at par with the regular employees of the respondent Board. It was alleged that by adopting unfair labour practice, the respondent Board deprived them of their legitimate right of equal pay. Therefore, the applicants challenged the aforesaid action of the respondents before the Labour Court at Mehsana by way of Reference (LCMD) No.2 of 2008 [(Old No.7 of 1997)]. The learned Presiding Officer, Labour Court, Mahesana vide award dated 30.09.2015 partly allowed the said Reference and directed the respondent board to regularise the services of the workman (applicant no.1) with effect from 01.05.1999 on the post of Helper and to regularise the services of the workman (applicant no.2) with effect from 01.11.1990 on the post of Electrician and to grant consequential benefits of regular and permanent workman with effect from 01.01.2012 with clarification that the period from 01.05.1999 to 01.12.2012 be treated as notional period for the purpose of granting the benefits. 3.1 Aforesaid award was challenged before this Court by the respondent Board by way of filing Special Civil Application No.15382 of 2016. Said petition came to be rejected by this Court vide an order dated 17.07.2018.