WADHWAN NAGARPALIKA Vs. SAURASHTRA NAGARPALIKA PANCHAYAT KAMDAR SANGH

JUDGEMENT

(1.) HEARD Mr. Gaurang H. Bhatt learned advocate for petitioner and Mr. Tushar Sheth, learned Advocate for respondent No. 1 in SCA No. 336/2009 and Mr. R.D. Raval, learned advocate for respondent No. 1 in SCA No. 13859 of 2008 and SCA No. 13861 of 2008. Rule. At the request and with the consent of learned advocates for the respective parties, the petitions are taken up for final hearing and disposed off today. Mr. Sheth, learned advocate waives service of notice of Rule on behalf of respondent No. 1 in SCA No. 336 of 2009 and Mr. R.D. Raval, learned Advocate waives service of notice of Rule on behalf of respondent No. 1 in SCA No. 13859 of 2008 and SCA No. 13861 of 2008.

(2.) MR . Bhatt, learned Advocate for the petitioner submitted that all the three awards are identical and verbatim the same. He also submitted that the dispute before the Tribunal was also identical in all the three reference proceedings. Mr. Sheth, learned Advocate and Mr. Raval, learned Advocate for the respondent in the respective petitions, confirmed the said submissions of Mr. Bhatt, learned Advocate for the petitioner. Hence, considering the fact that the awards impugned in these three petitions are identical and the issues involved in three reference proceedings are also same, the three petitions are being disposed off by this common order.

(3.) BY the impugned awards, the learned Tribunal has directed the petitioner -municipality to fill up the vacant posts within six months and the Tribunal further directed the petitioner -municipality that as and when municipality effects the recruitment, the workmen concerned in the reference cases should be permitted to compete with other participants. However, certain relaxation in eligibility criteria should be granted in favour of the respondents.