MAHUVA MUNICIPALITY Vs. MAHESHBHAI JINABHAI SARVAYYA

JUDGEMENT

(1.) All these appeals arise out of individual orders passed by the learned Single Judge wherein the Mahuva Municipality had challenged separate awards dated 04.07.2015 passed by the Industrial Tribunal at Bhavnagar.

(2.) The facts in brief are as under:

(3.) Assailing the oral order passed by the learned Single Judge, by which the learned Single Judge confirmed the award and in turn the directions given by the Industrial Tribunal, Bhavnagar, Mrs. Sangeeta Pahwa, learned counsel for the appellants has made the following submissions: