AHMEDABAD MUNICIPAL TRANSPORT - SERVICE Vs. RAHIMBHAI MURADBHAI

JUDGEMENT

(1.) All these Letters Patent Appeals arise out of a common judgement and order dated 28.04.2017. The appellant herein is the original petitioner who had challenged the award dated 07.10.2013 passed by the learned Industrial Tribunal at Ahmedabad in Reference (IT) No. 140 of 2011. The learned Tribunal by the award directed that the claimants who had accepted voluntary retirement under the Voluntary Retirement Scheme are entitled to and eligible for pension. A direction was, therefore, issued that the present appellant - original petitioner Ahmedabad Municipal Transport Corporation should compute and pay pension to the claimants keeping in mind their entire service including their tenure of service as daily wagers.

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

(3.) Mr. Kamal Trivedi, learned Senior Advocate assisted by Mr. H.S. Munshaw has appeared for the appellant Corporation and Mr. Yogen Pandya, learned advocate has appeared for the respondents.