B J JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mrs.K.A.Mehta, learned advocate appearing on behalf of the petitioners - employees and Mr.H.D.Dave, learned AGP on behalf of the respondent No.1[a] and [b] State Authority as well as Mr.C.L.Soni, learned advocate for respondent - Company, appearing on behalf of the respective parties in these petitions.

(2.) In Special Civil Application No.2421/2001, RULE has been issued by this Court on 9/04/2001 to be heard with Special Civil Application No.6365 / 1999. Similarly, in SCA No.6365 / 1999, Rule issued on 20th October, 1999 returnable on 24th November, 1999. Affidavit-in-reply filed on behalf of the respondent No.1 by Shri S.A. Kadari, Under Secretary, Industries and Mines Department on 29/02/2000. Affidavit-in reply has also been filed on behalf of the respondent No.2 on 25/11/1999 and thereafter, Rejoinder was filed by the petitioner on 13/01/2000. Affidavit in-sur-Rejoinder and further affidavit of the petitioner in both these petitions are filed by the petitioner No.3 Shri N.J.Patel on 28/03/2000. Further affidavit has been filed by the petitioner No.7 on 1st December, 2001 and thereafter, the respondent No.2 has filed further affidavit in reply to the rejoinder of the petitioner on 22/03/2000.

(3.) In Special Civil Application No.2421 / 2001, affidavit-in-reply filed by the respondent No.2 on 14th June, 2001 and no reply is filed by the respondent No.1 though they are relying upon affidavit in reply in Civil Application No.11704 / 2000 filed by Shri S.A.Kadari, Under Secretary, Industry and Mines Department dated 1st February, 2001 and Sur-Rejoinder dated 27th February, 2001 is filed by the respondent No.1. Mr.H.D.Dave, learned AGP has referred these two affidavits of respondent No.1 while making submissions in respect of both these petitions.