DIRECTOR Vs. RAVJIBHAI JESINGBHAI GOHIL

JUDGEMENT

(1.) As common question of law and facts arises in these group of petitions and they are between the same parties they are being disposed of by this common judgement and order.

(2.) Special Civil Application Nos. 17953/2006, 18243/2006 to 18273/2006 are preferred by the common petitioner-Gujarat Alkalies & Chemicals Ltd. for an appropriate writ, order or direction quashing and setting aside the impugned judgement and order dated 31/03/2006 passed by the Labour court, Vadodara in Reference Nos. 701/1993 to 735/1993 by which the Labour Court has allowed the References, except Reference Nos. 707/1993, 717/1993 and 723/1993, directing the petitioner to reinstate the concerned respondents-workmen at their own original place with back wages ranging between 20% to 40% as mentioned in the operative portion of the order.

(3.) Special Civil Application No. 2951/2009 has been preferred by the petitioner-Gujarat Alkalies and Chemicals Ltd. for an appropriate writ, order or direction quashing and setting aside the impugned judgement and order dated 04/12/2008 passed by the Labour Court, Vadodara below Exh. 36 in Reference (I.T.) No. 88/1996 in not staying further proceedings of Reference (I.T.) No. 88/1996 till final disposal of Special Civil Application Nos. 17953/2006 and other allied matters.