HAMIRBHAI MEGHABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayers:-

(2.) At the outset, learned advocate Mr.Nilesh Shah appearing for the petitioner has submitted that the issue is squarely covered by the decision of this Court dtd. 22/12/2016 passed in Special Civil Application No.18154 of 2015, which is confirmed by the Division Bench vide order dtd. 20/7/2021 passed in Letters Patent Appeal No.485 of 2017. He has submitted that the Labour Court had decided four references being Reference (LCS) No.115 of 2000, which pertains to the present petitioner along with Reference (LCS) No.184 of 2000 in favour of Shri Danabhai Kalabhai. It is submitted that the award was subject matter of challenge in the aforesaid writ petition and this Court vide order dtd. 22/12/2016 has granted the similar relief in case of Danabhai Kalabhai and hence, the present petitioner is also entitled to the same relief since the petitioner is similarly situated to him.

(3.) The brief facts of the case are as under:-