SHARMA RAMANBHAI MAFATBHAI Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) AS common question of law and facts arise and all these Letters Patent Appeals arise out of the impugned common judgment and order dated 14.03.2012 passed by the learned single Judge in Special Civil Application Nos.3059 of 2012, 3060 of 2012, 3062 of 2012, 3063 of 2012 and 3064 of 2012, they are disposed of by this common judgment and order.

(2.) THAT the appellants herein original petitioners (hereinafter referred to as petitioners ) were working with the respondent District Panchayat as Work Charge Clerks. That the services of all of them were put to an end and therefore, all the petitioners raised industrial dispute challenging their dismissal which were referred to the Labour Court, Nadiad. That the learned Labour Court, Nadiad by common judgment and award dated 28.11.2011 passed in Reference LCA Nos.284 of 1992 to 294 of 1992 dismissed all the references. Feeling aggrieved and dissatisfied with the common judgment and award dated 28.11.2011 passed by the learned Presiding Officer, Labour Court, Nadiad in Reference LCA Nos.284 of 1992, 285 of 1992, 292 of 1992, 294 of 1992 and 295 of 1992, the appellants herein original petitioners preferred Special Civil Application Nos.3059 of 2012, 3060 of 2012, 3062 of 2012, 3063 of 2012 and 3064 of 2012 and by impugned common judgment and order the learned single Judge had dismissed all the aforesaid Special Civil Applications relying upon the decision of the Full Bench of this Court in the case of Amreli Municipality vs. Gujarat Pradesh Municipal Employees Union reported in 2004(4) GLH 692.

(3.) UNDER the circumstances, when the appellants were serving as Work Charge employees and not on the sanctioned vacant post and after the work was completed, when their services were put to an end and thereafter when the Labour Court has dismissed the references and the same have been confirmed by the learned single Judge, we see no reason to interfere with the impugned order passed by the learned single Judge in dismissing the Special Civil Applications. As stated herein above, the controversy raised in the present Letters Patent Appeals is squarely covered by decision of Full Bench of this Court in the case of Amreli Municipality (Supra).