BALWANTBHAI CHAGANBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since a common issue has been raised in the captioned writ petitions, the same are heard and decided analogously by this common judgement and order.

(2.) In the present group of petitions, the petitioners are seeking quashing and setting aside of the communication dtd. 12/3/2015 passed by respondent No.2. Further the benefits flowing from Government Resolution dtd. 17/10/1988 are also prayed.

(3.) All the petitioners were retrenched in the year 1997, which culminated into references being Reference Nos.85 of 2008, 72 of 2008, 80 of 2008, 79 of 2008, 77 of 2008 respectively. By the common award dtd. 29/8/2012 passed by the Labour Court, Dahod the respondent authority was directed to reinstate the petitioners in service without back wages.