BHOI HARSHADBHAI LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This entire group of Civil Applications are being decided together as all involves the identical question of facts and law.

(2.) These are the civil applications meant for joining the applicants as party respondents and seeking clarification in the order passed by this Court dated 21.02.2019 of Special Civil Application No. 1019 of 2019 with Special Civil Application No. 1023 of 2019.

(3.) The applicants were appointed as lift men with a construction company known as H.N.Safal. The applicants were also to serve at different places wherever the company project exists. A Commercial Scheme was developed by H.N.Safal working in the name and style of "Sajal Realities Private Limited" and on completion of the said commercial scheme of the petitioner society, the same is handed over to the members of this society for administration.