SEEMABEN RASIKBHAI SAGATHIYA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In these petitions filed under Article 226 of the Constitution of India, the petitioners have challenged the awards of the Labour Court, Rajkot dtd. 29/09/2018 and 3/10/2018 in the respective References namely; Reference (LCR) Nos.51 of 2015; (LCR) 86/2015) and (LCR) 75/2015), by which, the Labour Court has rejected the References.

(2.) Mr. B. A. Patel learned advocate for the petitioners would submit that though the petitioners of these petitions were similarly situated to those of petitions being Special Civil Application No.795 of 2019 and allied matters, rather than even awarding compensation the Labour Court had outrightly rejected the References. He, therefore, submitted that the same submissions made in the aforesaid petitions be taken as submissions in these petitions.

(3.) Mr. Munshaw and Mr. Gadhia, learned advocates for the respondent - RUDA and Rajkot Municipal Corporation would support the awards of the Labour Court.