BHURABHAI VEJABHAI AGATH Vs. PRESIDENT CHIEF OFFICER

JUDGEMENT

(1.) SINCE in all these six matters a common issue is involved, the same are heard and being disposed of together by this common order.

(2.) THE petitioners in their respective petition have challenged the impugned award passed by the Labour Court granting adhoc compensation ranging between Rs.10,000=00 to Rs.13,000=00 in lieu of reinstatement and backwages.

(3.) CONSIDERING the submissions made by the learned advocates and the judgments of the Hon'ble Apex Court as well as the impugned awards passed by the Labour Court, the Court is of the view that the Labour Court is justified in awarding adhoc compensation in lieu of reinstatement and backwages. However, the amount of compensation is required to be enhanced considering the length of service of the petitioners in the respondent Nagarpalika.