RAJULA MUNICIPALITY Vs. BHAGUBHAI APABHAI DHAKHADA & 9

JUDGEMENT

(1.) Since the issue raised in all the captioned writ petitions are more or less the same and are also interrelated, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Civil Application No.5702 of 2001 and the Special Civil Application No.1340 of 2002 are filed by the Rajula Municipality calling in question the legality and validity of the various awards passed by the Industrial Tribunal. The impugned awards are sought to be challenged on the ground that the then President of the Municipality was not authorized or empowered, in any manner, to enter into the settlement with the employees for making them permanent in the Municipal establishment, and therefore, the settlement would not bind the Municipality in any manner.

(3.) The Special Civil Application No.3828 of 2002 has been filed by 16 employees, who were working as Daily Wagers, on the establishment of the Rajula Municipality and whose services were terminated in 2002.