CHETAN NAGJIBHAI MAKWANA Vs. SUPERINTENDENT OF POSTS

JUDGEMENT

(1.) As common question of facts and law arise in this group of petition, they are being disposed of by this Common judgement and order.

(2.) In all these petitions under Article 227 of the Constitution of India, the respective petitioners have prayed for appropriate writ, order and/or direction quashing and setting aside the judgement and award passed by the Industrial Tribunal, Ahmedabad in Reference (ITC) Nos.8, 11 and 12 of 2009, by which the tribunal has rejected the said references.

(3.) It appears that the concerned petitioners were serving as daily wager postman and as and when the work was available, they are offered work in the year 1983 to 1988 and even regular selection process was also initiated in the year 1988 to fill up the post on which the petitioners were working and admittedly the respective petitioners did not submit any application. That thereafter as the regularly selected candidates were available, the petitioners were not called for the duty and they were not offered work and therefore, the respective petitioners raised industrial disputers which were referred to the Industrial Tribunal, Ahmedabad and the same were registered as Reference (ITC) Nos.8, 11 and 12 of 2009.