KOTADIYA RAJESHBHAI KALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this group of petitions, the petitioner in each of the petitions has challenged the order dated 29/06/2019 passed by the learned Presiding Officer, Labour Court No.1, Rajkot in Reference (LCR) Case No.81 of 2016 and allied matters whereby the Presiding Officer, Labour Court No.1, Rajkot rejected the reference cases preferred by the petitioner workman.

(2.) Since the facts of each of the petitions are almost similar and date of order in each of the petitions is 29/06/2019 and reasoning given by the Presiding Officer, Labour Court No.1, Rajkot while dismissing the reference of each of the workmen are almost same, all these petitions are taken up together by consent of learned advocates appearing for the petitioner and respondent - State and accordingly this common order is passed.

(3.) Considering the fact that facts in each matter is similar as well as legal issue being the same, the facts of Special Civil Application no.4951 of 2020 being the lead matter is taken up for adjudication.