NATIONAL DAIRY DEVELOPMENT BOARD Vs. MILL MAZDOOR SABHA

JUDGEMENT

(1.) SPECIAL Civil Application No.17627 of 2003 challenges award dated 30-10-2003 passed by the Labour Court, Surendranagar, in Reference (LCB) No.5 of 2003 whereby the petitioner-National Dairy Development Board (hereinafter referred to as 'NDDB' for short) has been directed to absorb all the seven employees mentioned in the operative portion of the award with continuity in service by holding it to be successor in the interest of Gujarat Dairy Development Corporation Ltd. (hereinafter referred to as 'GDDC' for short) and Surendranagar Dairy.

(2.) SPECIAL Civil Application No.674 of 2004 challenges the award passed by the Labour Court, Surendranagar in Reference (LCD) No.5 of 2003 to the extent of refusal to give direction for absorption in the Board or Corporation owned by the Government or any other Government Department and further to direct the respondent No.2- State to absorb the services of the members of petitioner-Mill Mazdoor Union in any Board or Corporation owned by the Government.

(3.) AS common facts and law are involved in all these petitions, they were heard together and are being decided by this common judgment.