BHANU MAGAN & 1 Vs. SURENDRANAGAR NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr. Parmar, learned advocate for the petitioner No.1 and Mr. Dhotre, learned advocate for petitioner No.2 as well as Mr. D.M. Thakkar, learned advocate for the respondent.

(2.) In present petition, two petitioners have prayed, inter alia, that:

(3.) From The Submission By Learned Advocates For the contesting parties, it has emerged that some dispute with regard to seniority of daily rated workmen was raised by certain unions active in the establishment of the respondent nagarpalika and representing the workmen. The dispute could not be settled between the parties during conciliation. Therefore, appropriate Government referred the dispute for adjudication by passing an order of reference. The said order of reference came to be registered as Reference (IT) No.829 of 1984.