KUTCHH DISTRICT PANCHAYAT Vs. MANGALBHAI K. RABARI

JUDGEMENT

(1.) HEARD learned counsels for the parties and perused the documents.

(2.) THE petitioner -opponent employer in the Labour Court at Bhuj in Reference (LCD) No. 2 of 1999 has approached this Court by way of this petition, though filed under Article 226 and 227 of the Constitution of India, essentially it is under Article 227 of the Constitution of India challenging the award passed by the Labour Court dated 14/12/2004 where under the Court while allowing the reference issued direction that the workman would be entitled to receive benefits as prescribed under the Government Resolution (G.R.) dated 17/10/1988 and Rs. 2000/ - towards cost.

(3.) THE Court after taking into consideration all the facts and provisions of Industrial Disputes Act and the provisions of Unfair Labour Practices came to the conclusion that the workmen deserved treatment which was accorded to all the concerned flowing from the GR dated 17/10/1988 and based there upon issued directions allowing reference vide order dated 14/12/2004, which is subject matter of challenge before this Court as stated herein above.