CHIEF OFFICER NADIAD NAGARPALIKA Vs. RAMESHBHAI JASHBHAI HARIJAN

JUDGEMENT

(1.) This group of petitions under Article 226 of the Constitution of India are filed by the petitioner - Nagarpalika through its Chief Officer, challenging the legality and validity of the impugned award dated 5.7.2017 passed by the Presiding Officer, Labour Court, Nadiad.

(2.) Since the common questions of law and fact are arising in this group of matters, at the request of learned advocate for the petitioner, all the petitions are dealt with and disposed of by present common order, by treating SCA No.5709 of 2018 as a lead matter.

(3.) So far as SCA No.5709 of 2018 is concerned, the respondent workman raised an industrial dispute on the premise that right from 1993, he was discharging the services as a sweeper and abruptly, in the year 2002, without any just cause, in utter disregard to the mandatory provisions, the services have been put to an end which has led the respondent workman to raise an industrial dispute. Said dispute was referred to the Labour Court after failure report vide order dated 6.11.2006 and the same was registered as Reference (LCN) No.135 of 2006.