STATE OF GUJARAT Vs. VINESH H. MEHTA

JUDGEMENT

(1.) THIS group of petitions arise out of judgement and award dated 08.07.2001 passed by the learned Presiding Officer, Labour Court, Kalol ( N.G.), in Reference ( LCK) No. 104 of 2005 and allied matters whereby the petitioner is directed to reinstate the concerned respondents on their original post with full backwages and continuity of service.

(2.) THE facts in brief are that the present respondents original workmen were engaged on 01.04.1992 in the establishment of the petitioner as a daily wagers purely on temporary basis and not on the sanctioned post in the pay scale of RS. 750/+ D.A and the services of the respondent were retrenched from 31.03.2001 against which the respondent workmen raised disputes before the Labour Court, Kalol. It is stated that the services of the respondents came to be terminated after giving one month notice pay. The learned Presiding Officer, Labour Court, Kalol partly allowed the reference filed by the respondents and passed the aforesaid award. Hence, this petition.

(3.) PURSUANT to the aforesaid, the respondents were reinstated. Therefore, the only question to be decide is regarding continuity of service and backwages.