Supreme Court - Daily Orders
Gujarat Water Supply And Sewerage Board ... vs Pwd Employees Union And Ors Etc on 14 August, 2015
Bench: T.S. Thakur, R. Banumathi
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ITEM NO.6 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
29108-29114/2014
(Arising out of impugned final judgment and order dated 16/07/2014
in LPA No. 327/2013,16/07/2014 in SCA No. 11280/2010,16/07/2014 in
LPA No. 326/2013,16/07/2014 in SCA No. 14759/2010,16/07/2014 in SCA
No. 14760/2010,16/07/2014 in SCA No. 14758/2010,16/07/2014 in LPA
No. 329/2013,16/07/2014 in SCA No. 3029/2011,16/07/2014 in LPA No.
325/2013,16/07/2014 in LPA No. 328/2013,16/07/2014 in SCA No.
1563/1992,16/07/2014 in LPA No. 330/2013,16/07/2014 in LPA No.
789/2013,16/07/2014 in SCA No. 14761/2010 passed by the High Court
Of Gujarat At Ahmedabad)
GUJARAT WATER SUPPLY AND SEWERAGE BOARD AND ORS ETCPetitioner(s)
VERSUS
PWD EMPLOYEES UNION AND ORS ETC Respondent(s)
(with interim relief and office report)
WITH
CONMT.PET.(C) No. 493-499/2015 In SLP(C) No. 29108-29114/2014
Date : 14/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. L.N.Rao, Sr. Adv.
Ms. Hemantika Wahi,Adv.
MS. Jesal, Adv.
For Respondent Mr. P.H.Parekh, Sr. Adv.
Ms. Ritika Sethi, Adv.
Mr. Viishal Prasad, Adv.
Mr. Aditya Sharma, Adv.
Mr. Abhishek Vinod Deshmukh, Adv.
M/s. Parekh & Co.,Adv.
For Contemnor(s)
Signature Not Verified
Mr. P.H.Parekh, Sr. Adv.
Digitally signed by
Shashi Sareen
Date: 2015.08.17
Ms. Ritika Sethi, Adv.
11:01:59 IST
Reason: Mr. Viishal Prasad, Adv.
Mr. Aditya Sharma, Adv.
Mr. Abhishek Vinod Deshmukh, Adv.
M/s. Parekh & Co.,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 29114 of 2014:
Service in SLP (C) No. 29114 of 2014 is incomplete. Unserved respondents may be served dasti.
Mr. L.N.Rao, learned senior counsel for the petitioner- Board submits that the Board has taken a decision in principle that even such of the employees as were appointed on daily wage basis after the year 1994 shall be entitled to the benefits of Government Order dated 17.10.1988. He submits that in the light of the said decision, benefits admissible to such employees shall be released for the future in terms of the order of this Court within a period of six weeks. That submission is recorded.
Post the SLPs for hearing on a non-miscellaneous day.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master