STATE OF GUJARAT Vs. KABHAIBHAI SARDARBHAI BARIYA

JUDGEMENT

(1.) RULE. Learned Advocate Mr. P. C. Chaudhari waives service of rule on behalf of the respondent No.1.

(2.) These two petitions are filed under Article 226 / 227 of the Constitution of India by the State on behalf of the Forest Department. These petitions are filed challenging the Award dtd. 15/9/2017 passed by the Presiding Officer, Labor Court, Godhra in Reference(T) No.97 of 2005 and the Award dtd. 13/10/2017 in Reference(T) No.106 of 2005 passed by the same Labour Court.

(3.) Both the sides have submitted that the facts are identical and the issues raised are also similar and hence, both the petitions are taken up for joint hearing and disposal at request of both the sides. Facts are recorded from Special Civil Application No.7271 of 2018.