MAHUVA NAGAR PALIKA Vs. SAURASHTRA SHRAMIK SANGH

JUDGEMENT

(1.) These petitions are arising out of the award dtd. 21/8/2021 passed by the Industrial Tribunal in Reference (IT) No.44 of 2006.

(2.) Special Civil Application No.3434/2013 is filed by the workmen working on the post of Ward boy, Maid Servant, Sweeper, clerk, Computer Operator, X-ray technician and Assistant Laboratory Technician in Mahuva hospital run by Mahuva Nagarpalika at the relevant time and thereafter taken over by the State Government with a prayer to continue the workmen in the current service as Hospital staff and to absorb them in hospital staff for their long service of time period extending from 14 to 25 years in the same hospital being taken over by the Government of Gujarat from Mahuva Nagarpalika with the status of General Hospital.

(3.) This Court in Special Civil Application No.3434/2013 by order dtd. 22/3/2013 granted status-quo regarding the service conditions of 29 petitioners which has continued till date. It was prayed to direct the Tribunal to proceed with Reference (IT) No.44 of 2006 which was preferred by the petitioner for their demand of permanent employment. This Court vide order dtd. 16/12/2015 directed the Tribunal to consider the request of the petitioner for expeditious hearing of Reference (IT) No.44 of 2006.