LAWS(GJH)-2012-12-191

CHANDUBHAI MADHUBHAI KUMBHAR Vs. CHIEF OFFICER

Decided On December 26, 2012
Chandubhai Madhubhai Kumbhar Appellant
V/S
CHIEF OFFICER Respondents

JUDGEMENT

(1.) BY way of these petitions, the petitioners have challenged the impugned orders dated 04.07.2012, 03.07.2012, 05.07.2012, 04.07.2012 and 03.07.2012 passed in Complaint (IT) Nos.8/2003, 6/2003, 10/2003, 9/2003, 7/2003 respectively by the Industrial Tribunal, Bhavnagar, whereby the Industrial Tribunal has rejected the complaints of the petitioners.

(2.) THE short facts as per the present petitions are as under:

(3.) HAVING heard learned advocate for the petitioners and having gone through the averments in the petitions, this Court is of the view that ends of justice will be met in passing the following order: