KARSANBHAI RAMJIBHAI JALADIYA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) - The present appeals arise out of common judgment and order dated 24.08.2007 rendered in Special Civil Application Nos. 8684/2000 and 8373/2000, whereby learned Single Judge allowed the writ petitions, filed by the present respondent authorities, challenging Award dated 12.01.2000 passed by Presiding Officer, Labour Court, Junagadh, in Reference [LCJ] Nos. 219/95 and 220/95, granting reinstatement to the respondents-workmen in service with continuity and full back wages, along with other benefits . During pendency of Special Civil Application No. 8737/2000, the concerned respondent-Workman has expired. His legal heir is brought on record.

(2.) Facts of the case are adumbrated as under:

(3.) Both the Workmen were appointed as Work Charged Clerks in the year 1981. Their names and dates of appointment figure at Sr.Nos.24 and 25 of the seniority list published by the Panchayat, Irrigation Division, Junagadh. As recorded by the Labour Court, they were initially appointed for a period of 29 days, and continued to work in the same capacity in different places. The last order appointing them on fixed salary of Rs.260.00 for 29 days was passed on 09.04.1986. The said order speaks of appointment for scarcity or relief work at Keshod Taluka. The Workmen were asked to report at Office of Deputy Executive Engineer, Panchayat, Irrigation Sub-Division.