(1.) Heard Mr. Soaham Joshi, learned Assistant Government Pleader for the petitioners and Mr. N. D. Songara, learned advocate for the respondents in all these petitions.
(2.) In all these petitions, the State has challenged the awards dtd. 26/7/2018 of the Labour Court, Palanpur in respective References namely; References (LCP) Nos.50/2002 to 54/2002, by which, the respondents have been directed to be reinstated with continuity of service but without back wages.
(3.) Since common issue of facts and law, with regard to the appreciation of the awards in question arises, Special Civil Application No.9924 of 2019 was taken up for hearing.