EXECUTIVE ENGINEER Vs. DAHYABHAI MADHAVLAL NAYI & OTHER

JUDGEMENT

(1.) As in all petitions, common questions arise for consideration, they are being considered simultaneously.

(2.) The present petitions are directed against the judgement and award passed by the Labour Court dated 28.6.2005 in the respective References, whereby the reinstatement is ordered with 20% backwages.

(3.) The short facts of the case appear to be that as per the petitioner, respondent workmen were engaged on daily basis and they were working as NMR Employees from 1981-82 to 1985. Since, after 1985 they were not continued as daily-wagers, they raised disputes. Such disputes were referred to the Labour Court for adjudication. The Labour Court, at the conclusion of the References, passed the above referred judgement and award. Under these circumstances, the present petitions before this Court.