DEPUTY EXECUTIVE ENGINEER Vs. KANTIBHAI LAVJIBHAI PIPARIA

JUDGEMENT

(1.) We have heard Mr. Tirthraj Pandya, learned Assistant Government Pleader, for the appellants and Mr. Yogen Pandya, learned advocate, who has filed caveat for the respondent - employee.

(2.) The challenge in the present appeal under Clause - 15 of the Letters Patent is against oral order dtd. 9/8/2021 passed by learned Single Judge in Special Civil Application No. 5200 of 2020, by which, the petition filed at the instance of present respondent employee for reliefs of continuity of service as well as back wages was accepted in part by treating the service of the employee as continuity in service; however, without back wages.

(3.) Today, Mr. Yogen Pandya, learned Advocate for the respondent, has placed a common oral order dtd. 7/6/2022 passed in Letters Patent Appeal No.729 of 2022 and allied matters by the Coordinate Bench of this Court (Coram : Hon'ble Ms. Justice Sonia Gokani and Hon'ble Mr. Justice Hemant M. Prachchhak) and would submit that the award challenged in the writ petition by the workman, which was challenged in the set of group of appeals, are similar in nature and squarely cover the case on hand.