Municipal Commissioner vs President, Nagar Prathmik Sikshan ...
2025 Latest Caselaw 2370 Guj

Gujarat High Court

Municipal Commissioner vs President, Nagar Prathmik Sikshan ... on 7 August, 2025

Author: Samir J. Dave

Bench: Samir J. Dave

                                                                                                           NEUTRAL CITATION




                             C/SCA/7828/2019                                 ORDER DATED: 07/08/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 7828 of 2019
                                                         With
                                     R/SPECIAL CIVIL APPLICATION NO. 7335 of 2019
                                                         With
                                     R/SPECIAL CIVIL APPLICATION NO. 8271 of 2019
                      ==========================================================
                                             MUNICIPAL COMMISSIONER
                                                      Versus
                                 PRESIDENT, NAGAR PRATHMIK SIKSHAN SAMITI & ORS.
                      ==========================================================
                      Appearance:
                      ANSHUL N SHAH(8540) for the Petitioner(s) No. 1
                      MR PRANAV V SHAH(2516) for the Respondent(s) No. 3,4
                      RULE SERVED for the Respondent(s) No. 2
                      VMP LEGAL(7210) for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                                         Date : 07/08/2025

                                                          ORAL ORDER

1. These petitions arise out of the same judgment and award and hence, they are disposed of by this common order.

2. Challenge in these petitions is to the judgment and award passed by the learned Presiding Officer, Industrial Tribunal No.1, Vadodara in Reference (IT) No. 230 of 2014 dated 20.02.2019 whereby, the said reference was partly allowed.

3. Special Civil Application No.7828/2019 is filed by the Municipal Commissioner of Vadodara Mahanagar Seva Sadan, whereas, Special Civil Application No.7335/2019 is preferred by the Employees' Union and Special Civil Application No. 8271/2019 is preferred by the Nagar Prathmik Sikshan Samiti

NEUTRAL CITATION

C/SCA/7828/2019 ORDER DATED: 07/08/2025

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against the same impugned judgment and award.

4. During the pendency of these petitions, the parties arrived at a settlement and in pursuance of such settlement, the Vadodara Mahanagarpalika, in its General Meeting held on 18.07.2025, passed a Resolution whereby, the terms of settlement have been listed down.

5. Today, when the matters were taken up for hearing, learned advocate for the petitioner-Corporation produced on record the copy of said Resolution dated 18.07.2025, which is taken on record.

6. In view of the aforesaid, the impugned judgment and award passed by the Industrial Tribunal No.1, Vadodara in Reference (IT) No. 230 of 2014 dated 20.02.2019 renders infructuous and the parties shall be governed by the terms of settlement laid down in the aforesaid Resolution dated 18.07.2025. Consequently, the petitions stand disposed of in terms of the Resolution dated 18.07.2025 passed by the Vadodara Mahanagarpalika.

(SAMIR J. DAVE, J)

PRAVIN KARUNAN