JETPUR NAVAGADH MUNICIPALITY Vs. SAURASHTRA EMPLOYEES UNION

JUDGEMENT

(1.) The present appeal arises out of a common oral order dated 06.02.2018 passed by the learned Single Judge. By the oral order under challenge, the learned Single Judge dismissed the petitions filed by the appellant - Nagarpalika and confirmed the common award dated 26.02.2016 passed by the learned Industrial Tribunal, Rajkot in Reference (IT) Nos. 23/1995, 35/1996, 218/1997, 262/1997, 263/1997 and 41/2000.

(2.) The facts in brief are that 18 Rojamdar Sweepers, working with the Nagarpalika for more than 20 years, approached the Industrial Tribunal, Rajkot. References were raised as to whether the Sweepers were entitled to regularization and benefits of regular pay-scale. The references were answered in favor of the claimants - Sweepers, which was a subject matter of challenge before the learned Single Judge, who confirmed such awards.

(3.) The common oral order dated 06.02.2018 was subject matter of challenge in Letters Patent Appeals No. 634 of 2019 and allied matters which was filed by the Municipality challenging the common award dated 26.02.2016. This Court vide order dated 15.03.2019 passed in Letters Patent Appeals No. 634 of 2019 and allied matters has after considering the submissions made by learned advocates for the respective parties dismissed the appeals. The relevant portion of the said order reads as under: