CHIEF OFFICER, TALAJA BAROUGH MUNICIPALITY Vs. MAHESH CHANDRAKANT AGRAWAT, SINCE DECEASED THR LEGAL HEIRS

JUDGEMENT

(1.) Heard Mr. Desai, learned advocate for the petitioner and Mr. Chhaya, learned advocate for concerned respondents.

(2.) In Special Civil Application No.11086 of 2015, the petitioner Talaja Barough Municipality has challenged award dated 7.5.2014 passed by learned Labour Court at Bhavnagar in Reference (LCB) Demand Case No.16 of 1997 whereas in Special Civil Application No.10938 of 2015 the same municipality has challenged order dated 1.5.2014 passed by learned Labour Court at Bhavnagar in Reference (LCB) Demand Case No.7 of 1995. By said awards, the learned Labour Court directed the petitioner municipality to regularize the service of concerned claimants and considered them permanent employee in Class IV category and to fix salary in applicable pay scale, however, entire period from the date of joining until demand should be considered notional and the salary after fixation at appropriate stage in appropriate pay scale should be paid from 1.5.1996.

(3.) Learned advocates for the petitioner and respondents have jointly submitted and declared that the awards challenged in captioned two petitions are almost similar and learned Labour Court has passed almost similar directions vide said two awards. It is also claimed that the facts involved in both the cases are almost similar. Learned advocates have, therefore, requested that the petitions may be heard together. Learned advocates for both sides have put forward similar and common submissions on behalf of their respective clients. Since common issues are involved and common submissions are put forward, both the petitions are heard and decided together by this common order.