SHIHOR NAGAR PALIKA Vs. NATVARLAL MAGANLAL TRIVEDI

JUDGEMENT

(1.) Rule. Learned advocate Ms. Mamta R. Vyas waives the service of notice of rule on behalf of the respondents. With consent of both the learned advocates appearing on behalf of the respective parties, this group of petitions are taken up for final hearing today.

(2.) Heard the learned advocate Mr. R.M. Chhaya appearing on behalf of the petitioner and learned advocate Ms. Mamta R. Vyas appearing on behalf of the respondents.

(3.) In this group of petitions, Labour Court, Bhavnagar has passed common award in all references, which are in 14 on 31st January 2006. The Labour Court has granted reinstatement of all the 14 workmen with continuity of service and with 40% back wages of interim period. This Court, at the time of issuing notice, directed petitioner to reinstate the respondent workmen and to pay regular wages to all the respondents in group of petitions with effect from 1st February 2006. Learned advocate Mr. Chhaya submitted that order passed by this Court has been complied by petitioner and each respondent has been taken back in service by the petitioner and at present they are working.