DEPUTY EXECUTIVE ENGINEER Vs. GOVINDBHAI NARANBHAI PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and order dtd. 9/10/2015 passed by the learned Single Judge of this Court in Special Civil Applications no. 367/10, 368/10 and 4101/10, the appellants- State have preferred these Letters Patent Appeals under Clause 15 of the Letters Patent. As the issue arising in these appeals are similar and identical, all the 3 appeals were heard together and are disposed of by this common judgment and order.

(2.) Facts in Letters Patent Appeal no.1426/17:-

(3.) Heard Ms. Dhwani Tripathi, learned Assistant Government Pleader for appellants - State and its authorities in all the 3 appeals and Mr. Radhesh Vyas, learned advocate for the respondents - workmen in all the 3 appeals.