TALATI CUM MANTRI Vs. LILABEN SOMABHAI

JUDGEMENT

(1.) This petition is preferred by Paliyad Gram Panchayat through the Talati-­cum-­Mantri seeking following reliefs:-

(2.) It appears that all the three respondents have been working as part time sweepers from 2001, 2004 and 2006 respectively. In their favour the award has resulted of the labour Court, which has granted them reinstatement with backwages and continuity of service making them permanent and granting them all the benefits incidentally to the post from January, 2008.

(3.) This Court on 12.01.2017 admitted the matter by the following order:-­ "1. This application is preferred, seeking disposal of the main matter being Special Civil Application No. 12149 of 2015, in wake of the compromise arrived at by and between the parties.