SHEIKH MOHAMMED SAKIL JANMOHAMMED Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Issue rule, returnable forthwith. Mr Deep D. Vyas, learned advocate waives service of notice of rule on behalf of the respondent.

(2.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioners have prayed for directions to the respondents to comply with the award dtd. 31/3/1992 passed by the Presiding Officer, Labour Court in Reference (LCA) No. 742 of 1985 as well as directions contained in the oral judgment dtd. 6/10/2004 rendered by this Court in Special Civil Application No.3334 of 1993. The petitioners have also prayed for grant of continuity of service from 1985 to 1993-94 and the benefit of regular pay scale notionally from the year 1986 and thereafter, fix the pay scale and accordingly pay arrears from the date of the reinstatement till today with all consequential and incidental benefits.

(3.) Brief facts, leading to the filing of the captioned writ petition, are as under: