JETPUR NAVAGADH MUNICIPALITY Vs. LABHUBEN BHAGWANJIBHAI GANGADIYA

JUDGEMENT

(1.) All these petitions are filed against the judgment and award of the Labour Court, reinstating the respondents - workmen, with continuity of service, but with / without back wages.

(2.) As the issue involved in all these petitions is common, with consent of learned advocates for the respective parties, the same are being disposed of by this common order.

(3.) The facts of each petition are mentioned as under: Special Civil Application No.17941 of 2021: The respondent herein was working as a labourer in the PWD department of the petitioner-municipality. Her services were terminated on 1/8/2015 after about serving for ten years. Her last drawn wages were Rs.286.00 per day. On her termination, a Reference was made to the Labour Court, which was numbered as Reference (LCR) No.135 of 2015, in which the impugned order dtd. 18/8/2021 was passed granting reinstatement with continuity of service, but without back wages, which gave rise to this petition.