STATE OF GUJARAT Vs. ASHOK KANJI KAPADI

JUDGEMENT

(1.) COMMON questions on law and facts are involved in this group of petitions. Hence, they are decided by this common judgment.

(2.) THESE petitions have been preferred against the judgment and award passed by the Labour Court, Kachchh at Bhuj in Reference (LCB) No.50/2000, 51/2000 & 52/2000 whereby, the references were partly allowed and the petitioners were directed to reinstate the respondent workmen on their original post with continuity of service but, without any back wages.

(3.) HEARD learned counsel for both the sides. It appears from the record that the respondentworkmen had completed 240 days of service in the preceding year of their termination and had been working continuously with the petitionerDepartment since many years. No procedure was followed by the petitioners before terminating their services. It was also found that the petitioner had committed breach of the provisions of Rule81 of the I.D. Rules, 1966.