DEPUTY EXECUTIVE ENGINEER Vs. SHRAMJIVI KAMDAR SANDGH

JUDGEMENT

(1.) Heard learned advocate Mr. Rohan Lavkumar for the appellant and learned advocate Mr. Sonagra for the respondent.

(2.) The appellant-Deputy Executive Engineer, Sardar Sarovar Nigam Ltd., seeks to challenge the judgment and order of the learned Single Judge dtd. 21/11/2021. Thereby the learned Single Judge dismissed the petition of the Executive Engineer and confirmed the judgment and award of the Labour Court, whereby the workmen were held entitled to be granted the benefits flowing from the Government Resolution dtd. 17/10/1988.

(3.) The respondent-Shramjivi Kamdar Sang-Union invoked the jurisdiction of Labour Court, Palanpur, by way of Reference (LCD) No. 1 of 206 raising various demands on behalf of seven workmen named in the award. In the statement of claim (Exh.7), it was the case that all the workmen had been employed under the first party employer as sweeper, pump operator and chowkidar. It was their case that they completed 240 days of continuous service.