SURENDRANAGAR DISTRICT PANCHAYAT Vs. RAJABHAI JEHTABHAI PARMAR

JUDGEMENT

(1.) This group of petitions are being decided by a common oral judgment. Facts are being taken from Special Civil Application No. 24529 of 2007.

(2.) The challenge here is made to the award passed on 25.1.2006 by the learned Presiding Officer, Labour Court, Surendranagar, in Miscellaneous Application No. 10 of 2004, where restoration of Recovery Application Nos. 348 of 2010 to Recovery Application No. 353 of 2001 had been sought where the Court directed the payment of Rs. 26,709.00 to each of the respondents towards wages by recovery certificate of the Collector which led to this group of petitions.

(3.) The respondents were working with the petitioner on adhoc and daily wage basis for repair and maintenance work. It is the say of the petitioner that upon availability of the work and the funds, they were being provided the work.