BACHSANGJI CHEHRAJI THAKUR Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) In both these petitions, more or less common issue is involved and both these petitions are heard together. Hence, they are being disposed of by this common judgment and order.

(2.) Special Civil Application No. 10041/2010 is filed by three workmen, challenging the award dated September 30, 2009 passed by the Industrial Tribunal, Ahmedabad in Reference (ITC) No. 3/2008, denying the relief of reinstatement with full back wages including all the consequential benefits and merely granting ad hoc compensation of Rs. 40,000/- in lieu of reinstatement and back wages.

(3.) Similarly Special Civil Application No. 10235/2010 is filed by six workers, challenging the award passed by the Industrial Tribunal, Ahmedabad in Reference (ITC) No. 2/2008, denying the relief of reinstatement with full back wages including the consequential benefits and merely granting ad hoc compensation of Rs. 40,000/-.