AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. HARESHKUMAR SHANKARLAL TRIVEDI

JUDGEMENT

(1.) In view of the fact that an identical issue is involved in both the petitions, the petitions are heard analogously and are being disposed of by this common judgment.

(2.) Present petitions are filed by the petitioner Corporation under Articles 226 and 227 of the Constitution of India r/w the provisions of the Industrial Disputes Act, 1947 (hereinafter be referred to as "the Act") challenging the impugned awards dtd. 18/6/2019 passed by the Labour Court, Ahmedabad in Reference (LCA) No.491 of 2011 and Reference (LCA) No. 490 of 2011 respectively, whereby the Labour Court has partly allowed the reference and granted reinstatement with continuity of service without backwages to both the respondents.

(3.) Brief facts giving rise to the present petitions are as under :