SHAPUR GRAM PANCHAYAT Vs. VALA NATHA SIDI

JUDGEMENT

(1.) The petitioner has challenged the judgement and award dated 5th January 2001 passed by learned Presiding Officer, Labour Court, Junagadh, in Recovery Application Nos.85 to 2000 to 89 of 2000 directing the petitioner to pay Rs.96,000/- to each of the respondents.

(2.) The respondents were employed in the petitioner Gram Panchayat, but their appointment was without following proper procedure. The respondents approached Labour Court by way of filing Recovery Applications No.85 to 89 of 2000 praying for the benefits of the revised pay scales of Fourth and Fifth Pay Commission recommendations. The petitioner filed their reply on 28th August 2000 and ultimately the Labour Court allowed all the said Recovery Applications which are the subject matter of this petition.

(3.) The main contention raised on behalf of the petitioner is that the Labour Court has not considered certain vital evidence produced before it. Learned Advocate pointed out that the details mentioned at Annexure-B were not at all taken into consideration by the Labour Court while passing the impugned award.