MANGALSINH DANUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State. With consent of the learned advocates, the matter is taken up for final hearing today.

(2.) The petitioners have come before this Court with the following prayers:

(3.) Admittedly, the present petitioners are similarly situated, inasmuch as, they were part of the same award of the Labour Court which was under consideration in the petition and the order referred to hereinabove. Obviously therefore, the present petitioners cannot be treated differently than the petitioners of Special Civil Application No. 13095 of 2016.