STATE OF GUJARAT Vs. PATEL MAHENDRAKUMAR RAMDAS

JUDGEMENT

(1.) SINCE common issue is involved in both these Letters Patent Appeals and since they are heard together the same are being disposed of by this common judgment and order.

(2.) LETTERS Patent Appeal No.1077 of 1999 is filed against an order passed by the learned Single Judge of this Court on 10.5.1999 in Special Civil Application No.9011 of 1998 holding therein that the present respondents ? original petitioners are entitled for the bonus as per the Government Resolution dated 12.10.1998 and directing the present appellants ? original respondents to calculate the amount of bonus payable to the original petitioner within a period of two months from the date of receipt of the writ of the said order and pay the same within 15 days thereafter.

(3.) DURING the pendency of the Letters Patent Appeal No.1077 of 1999, the Government issued Resolution dated 20.10.1999 and 18.10.2000 for giving bonus for the year 1999 and 2000 under which present respondents were not covered and were not paid bonus. Hence, the present respondents filed Special Civil Application No.8954 of 2001 which came to be allowed on the ground that the similar issue was involved in the earlier petition which was allowed by this Court. Being aggrieved by the said order of the learned Single Judge the present Letters Patent Appeal No.168 of 2003 is filed by the appellants.