MANGALSINH RAYJIBHAI RATHOD Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard Mr. Dipak Dave, learned advocate for the petitioners and learned AGPs for the State in the respective petitions. Rule returnable forthwith. Learned AGPs waive service of rule in each of the petition.

(2.) The workmen have filed these petitions challenging the awards of the Labour Court, by which, the Labour Court has awarded compensation of Rs.1,00,000.00

(3.) The workmen are aggrieved by the award of compensation, the petitions have been filed.