GONDAL NAGARPALIKA Vs. KANTILAL HAMIRBHAI MAKWANA

JUDGEMENT

(1.) BY way of these petitions, the petitioner has prayed that to quash and set aside the judgment and award dated 31.01.2006 passed by the learned Presiding Officer, Labour Court, Rajkot, passed in Reference (LCR) Nos.142/2001, 153/2001, 154/2001, 155/2001, 159/2001 and 160/2001, whereby the Labour Court allowed the said Reference, declared the order of retrenchment passed against the respondents-workmen as illegal and void, therefore, same is set aside, and the Labour Court directed the petitioner to reinstate the respondents-workmen on their original post, with continuity of service with 20% back-wages, within a period of one month from the date of publication of the said award by the Government.

(2.) THE short facts leading to these petitions are as under:-