MANSINGHBHAI CHHAGANBHAI Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Since, all these petitions, filed under Articles 226 and 227 of the Constitution of India, involve common question of law and facts, they are heard together and being disposed off by this common order.

(2.) The facts are drawn from Special Civil Application No. 20207 of 2019, which runs as under.

(3.) It is the grievance on the part of the petitioners that merely delay and latches have been made the basis by the Labour Court to deny them the benefit, disregarding the fact that the petitioners had worked for more than five years. It is also urged that, while terminating their services, no procedure had been followed by respondent No.1. Moreover, when a request was made to supply the additional documentary evidence, the same were not furnished.