DEPUTY EXECUTIVE ENGINEER Vs. T J ZALA

JUDGEMENT

(1.) SINCE , both the petitions arise out of the same judgment and award, they are heard together and disposed of by this common judgment, today.

(2.) BY way of these petitions the petitioner has challenged the judgment and award of the Labour Court, Rajkot, rendered in Reference (LCR) Nos. 201 and 204 of 2005, whereby the tribunal partly allowed the said references in favour of the respondent workmen.

(3.) HEARD , learned Counsel for the parties and perused the material on record. A perusal of the impugned judgment and award reveals that the respondent workmen were appointed vide oral order and they were paid the salary on the basis of the number of days for which they used to work. It also appears that they used to work for four months during a year, and hence, it becomes clear that the work done by the respondents was of seasonal by nature.