EXECUTIVE ENGINEER Vs. GELA MANSANG PARSUND

JUDGEMENT

(1.) Heard Mr. Meena, learned advocate for the petitioner and Mr. Rathod, learned advocate for the respondents.

(2.) In present group of petitions the petitioner - Board has challenged the awards dated. 16.03.2011, 07.12.2010, 08.12.2010, 07.12.2010, 22.11.2010, 22.11.2010, 16.03.2011, 16.03.2011 and 07.12.2010 in Reference No.43/2007, 46/2007, 48/2007, 45/2007, 51/2007, 50/2007, 42/2007, 40/2007 Created On Sun Feb 05 and 47/2007 respectively whereby the learned Labour Court, Kutch has partly allowed the said reference cases and directed the petitioner - Board to reinstate the concerned workmen with continuous service without backwages.

(3.) The concerned claimants raised industrial dispute against allegedly illegal termination of their services by the petitioner board. 3.1 The dispute came to be referred to the learned Labour Court Kutch at Bhuj by the appropriate Government. The orders of reference culminated into different reference cases before the learned Labour Court. 3.2. Below mentioned statement reflects compilation of relevant details :-