JINNATBEN AMADBHAI BHATTI Vs. BAGASARA NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the claimants - workmen and Mr. Parikh, learned advocate for the employer - Nagarpalika.

(2.) This group of petitions is, in substance, cross petitions inasmuch as the workmen and the employer Nagarpalika have filed their respective petitions against same awards.

(3.) In Special Civil Application Nos.257/2012, 583/2012 and 795/2012, the claimants - workmen have challenged award dated 7.9.2011 passed by the learned Labour Court, Amreli in Reference (LCA) No. 9 of 2009 and the award dated 6.9.2011 passed by the learned Labour Court at Amreli in Reference (LCA) No. 7 of 2009 and the award dated 5.9.2011 passed by the learned Labour Court at Amreli in Reference (LCA) No. 6 of 2009 whereby the learned Labour Court directed the employer Nagarpalika to pay Rs.50,000/as lump sum compensation in lieu of the directions to reinstate the workmen in the said three reference cases. The claimants are aggrieved by the decision of the learned Labour Court whereby the claim for reinstatement is rejecte by the learned Labour Court.