BHAVNAGAR DISTRICT PANCHAYAT & 1 Vs. DHARAMSHIBHAI SHIVABHAI

JUDGEMENT

(1.) THE captioned petitions have been preferred by the petitioner against judgment and award dated 06.07.2004 passed by the learned Presiding Officer, Labour Court, Bhavnagar in References (L.C.B.) Nos. 425 of 1989 to 430 of 1989 and 476 of 1989 to 479 of 1989 whereby the references of the respondents came to be partly allowed by directing the petitioner to reinstate the respondents -workmen in service without continuity and with compensation of Rs. 3000/ - each to the respondents -workmen in lieu of continuity of service and backwages. The facts of the case in brief are that the respondents herein were provided work purely on temporary, adhoc and daily wage basis between 1981 and 1988 under the Scheme of State Government where DDT and insecticides are sprayed during the months of monsoon every year depending upon the requirement. The respondents had never completed 240 days in any of the year. However, the respondents approached the Labour Court by way of filing references for reinstatement and backwages. The Labour Court passed award as stated hereinabove. Hence, these petitions.

(2.) WHILE admitting the matters, stay was granted by this Court.

(3.) LEARNED advocate appearing for the petitioner further submitted that majority of the respondents have attained the age of superannuation and as per order of this Court, they have been granted wages as per the provisions of Section 17 -B of the Industrial Disputes Act.