MAHUVA NAGAR PALIKA Vs. YOGESHKUMAR BALKRUSHNABHAI PATEL

JUDGEMENT

(1.) At the outset, learned advocate Ms.Siddhi Vadodariya appearing for the petitioner - Nagarpalika has submitted that the issue is squarely covered by the judgment dtd. 6/3/2018 passed in Letters Patent Appeal No.1036 of 2016 and allied matters. She has submitted that a similar issue was considered by this Court and the similar awards, which were passed against the petitioner - Nagarpalika were considered by the Division Bench, and all the matters were disposed of by issuing directions to the present petitioner - Nagarpalika to extend the benefit of granting wages at par with minimum pay-scale, however, the directions with regard to regularization issued by the Industrial Tribunal were set aside.

(2.) In the present writ petition, the petitioner has challenged the judgment and award dtd. 29/12/2012 passed by the Industrial Tribunal, Bhavnagar in Reference (IT) No.18 of 2005.

(3.) The brief facts of the case are as under:-