CHIEF ENGINEER THERMAL POWER STATION Vs. WORKMEN

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent has been filed by the original petitioner, Chief Engineer, Thermal Power Station, Gujarat Electricity Board, challenging the CAV Judgement dtd. 31/8/2017. By the judgement in Special Civil Application No. 16912 of 2005, the learned Single Judge, in a challenge to the judgement and award dtd. 24/3/2005 passed by the learned Industrial Tribunal, Nadiad, in Reference (ITN) No. 682 of 1998 partly confirmed the award of the Tribunal which directed the petitioner, appellant herein to treat the workmen engaged in railway track maintenance work as workmen of the Board from 1/1/2000 onwards waiving their educational qualification and satandard of maximum age of entry in the service of the Board. The learned Single Judge partly set aside the award of the Tribunal to a certain extent.

(2.) Facts in brief are as under:

(3.) Mr.K.M.Patel, learned Senior Counsel appearing with Ms.Lilu K. Bhaya, learned counsel for the appellant, made the following submissions to challenge the order of the Tribunal and in turn, the order of the learned Single Judge.