COMMISSIONER VADODARA MUNICIPAL CORPORATION Vs. SECRETARY, AKHIL BHARTIYA SAFAI MAJDOOR CONGRESS OR ITS

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such they arise out of the impugned common judgment and order passed by the learned Single Judge in Special Civil Application No.8872/2007 to 8874/2007, all these Letters Patent Appeals are heard, decided and disposed of together by this common judgment and order.

(2.) That the workman of the respondentUnion of Special Civil Application No.8872 of 2007 was working in the regular employment of the Vadodara Municipal Corporation (hereinafter referred to as "Corporation") in the Sanitary Department as Safar Sevak being Driver and other two workmen of Special Civil Application No. 8873 of 2007 and Special Civil Application No. 8874 of 2007 were working as Safai Kamdars.

(3.) Shri Pandya, learned Advocate appearing on behalf of the appellant - Corporation has reiterated what was submitted before the learned Single Judge.