DEPUTY EXECUTIVE ENGINEER Vs. ASHISH P. DAVE

JUDGEMENT

(1.) In the captioned group of petitions Special Civil Application No. 16131 of 2006 is filed by Gujarat Water Supply Sewage Board (hereinafter referred to as the "petitioner board" for sake of convenience) wherein it has challenged the award dated 6.5.2006 passed by learned Labour Court at Surendrangar in Reference (LCS) No. 117 of 1996 and in Special Civil Application No. 16132 of 2006 the petitioner board has challenged order dated 8.5.2006 passed by learned Labour Court at Surendrangar in Reference (LCS) No. 118 of 1996 and in Special Civil Application No. 16133 of 2006 the petitioner board has challenged order dated 4.5.2006 passed by learned Labour Court at Surendrangar in Reference (LCS) No. 95 of 1996 and in Special Civil Application No. 17898 of 2006 the petitioner board has challenged order dated 3.5.2006 passed by learned Labour Court at Surendranagar in Reference (LCS) No. 97 of 1995 and in Special Civil Application No. 17859 of 2006 the petitioner board has challenged order dated 24.4.2006 passed by learned Labour Court at Surendrangar in Reference (LCS) No. 94 of 1996 whereas in Special Civil Application No. 6480 of 2007, Special Civil Application No. 6485 of 2007 and in Special Civil Application No. 6486 of 2007 and in Special Civil Application No. 6487 of 2007, Special Civil Application No. 7293 of 2007 the workmen concerned in above mentioned reference cases (hereinafter referred to as the respondent - workmen concerned) have challenged the same awards which are placed under challenge by the petitioner board i.e. awards passed by the learned Labour Court at Surendranagar in Reference (LCS) Nos. 95 of 96, 97 of 95, 118 of 1996, 117 of 1996 and 94 of 1996.

(2.) The concerned workmen raised industrial dispute against alleged termination of their service by the petitioner board. The said dispute came to be referred by appropriate government for adjudication to the learned Labour Court at Surendranagar. The separate Orders of Reference culminated into Reference (LCS) Nos. 95 of 96, 97 of 95, 118 of 1996, 117 of 1996 and 94 of 1996.

(3.) The concerned workmen in Reference (LCS) No. 117 of 1996 alleged that the petitioner illegally and arbitrarily terminated his service w.e.f. 30.4.1985 and that he was working with the petitioner board since 4 years before his service came to be terminated on 30.4.1985. He also alleged that at the relevant time he was working as Helper at salary of Rs. 841.10.