STATE OF GUJARAT Vs. RAMABHAI LALABHAI

JUDGEMENT

(1.) Heard learned AGP Ms. Shachi Mathur for Petitioners and learned advocate Mr. A.N. Parmar for learned advocate Mr. Sunil S. Joshi on behalf of Respondents workmen.

(2.) In present group of petitions, common award passed by Labour Court, Dahod in Reference Nos. 756/2008 to 762/2008 (Old Reference Nos. 557 to 563/2001), dated February 10, 2009, is under challenge. The Labour Court, Dahod has set aside termination of each workman dated November 14,2000 and granted relief of reinstatement in favour of Ramabhai Lalabhai, Maheshkumar Pravinbhai, Hirabhai Nanabhai, Pratapbhai Somabhai, Khumjibhai Amjibhai, Chandansinh Lalabhai and Nareshbhai Kuberbhai, with continuity of service with 60% back wages of interim period with cost of 7000/-.

(3.) Learned AGP Ms. Mathur giving brief facts of present group of petitions which are as under: