TALALA MUNICIPALITY Vs. CHANDRIKABEN DANABHAI VADHER

JUDGEMENT

(1.) Heard learned advocate Mr.R.C.Kakkad for the petitioner Municipality in all these three petitions, learned advocate Mr.Khusbu Chhaya for the workmen respondents in Special Civil Application No.16152 of 2018, learned advocate Mr.A.K.Clerk for the workmen respondents in Special Civil Application No.18283 of 2018 and learned advocate Mr.Samir Gohil for the workmen respondents of Special Civil Application No.18282 of 2018.

(2.) By way of all these three petitions, the petitioner has prayed for quashing and setting aside the award passed by the Labour Court No.1, Junagadh in various References on various dates, the details of which are stated as under:

(3.) The brief facts of the cases giving rise of filing of all these three petitions are as under: