SHARADKUMAR L.PANDYA Vs. ONGC LTD

JUDGEMENT

(1.) As both the captioned appeals arise from a common judgement and order passed by a learned Single Judge of this Court, those were taken up for hearing analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Letters Patent Appeal No.930 of 2017 is treated as the lead matter.

(3.) This appeal under clause 15 of the Letters Patent is at the instance of the original respondents Nos.1 to 4 (workmen) of a writ application filed by the Oil and Natural Gas Corporation Limited (original writ applicant) and is directed against the judgement and order passed by a learned Single Judge of this Court dated 24th April 2017 in the Special Civil Application No.13744 of 2004.