RAMESH P. KHANT Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) The captioned cross petitions are filed under Article 226 and 227 of the Constitution of India challenging the judgement and award dtd. 31/12/2008, passed by learned Presiding Officer, Labour Court, Jamnagar in Reference (LCJ) No.490 of 1991, whereby learned labour court awarded reinstatement with 20% back wages.

(2.) Special Civil Application No. 6578 of 2009 is filled by the workman with the prayer to implement and execute the award of the labour court dtd. 3/12/2008 in Reference (LCJ) No.490 of 1991 whereas, Special Civil Application No.6596 of 2009 is filed by the Gujarat Electricity Board (now Paschim Gujarat Vij Co. Ltd.) (PGVCL), challenging the said award principally on the ground that provisions of Industrial Disputes Act 1947,('the Act" for short) would not be applicable.

(3.) SCA 6596 of 2009