SURENDRANAGAR DISTRICT PANCHAYAT Vs. VALIBEN HARIBHAI

JUDGEMENT

(1.) By way of these petitions, the petitioners have challenged the common judgment and award passed by the Presiding Officer, Labour Court, Surendranagar dated 08.02.2000 in Reference (LCS) Nos.154/1991, 266/1991 and 23/1992. It being a common judgment and award, both these petitions are disposed of by this common judgment. Special Civil Application No. 6050/2001 relates to Reference (LCS) No. 23/1992 and Special Civil Application No. 6051/2001 relates to Reference (LCS) No. 154/1991.

(2.) The facts that can be pointed out from the record of the petitions are summarized as under:

(3.) The learned Presiding Officer of the Labour Court, Surendranagar, after considering the statement of claim filed by the respondents-workmen and after considering the evidence put-forward by the petitioner, by the common judgment and award dated 08.02.2000, was pleased to partly allow the said references directing the petitioner to reinstate the respondents-workmen on the original post with 20% back wages, and was further pleased to impose cost of Rs. 250/- .