BALVANTBHAI SARDARBHAI PAGI Vs. DEPUTY ENGINEER

JUDGEMENT

(1.) RULE. Respondents waive service. All the petitions raise common question of facts and law and therefore they are being disposed of by this common judgment.

(2.) Rejection of the applications under Section 33(C)(2) of the Industrial Disputes Act (for short "the Act") has given rise to these petitions under Articles 226 and 227 of the Constitution of India. A further relief under Article 226 of the Constitution of India is sought for a direction to the respondents to immediately fix the pension and other retiral benefits of the petitioners by taking into consideration their entire length of service from the date of their entry in service till the date of retirement. The arrears of pension and other retiral dues as also gratuity and other benefits with interest at the rate of 18% are also sought.

(3.) It is the case of the petitioners that they were appointed as daily wagers workmen and were conferred upon with the benefits under Government Resolution dated 17.10.1988 and have retired from the service as per the details given in the following table : -