SANSKRUIT EDUCATION SOCIETY Vs. PRAVINBHAI AMBALAL VASAVA

JUDGEMENT

(1.) RULE. Learned advocate Mr.Subramaniam Iyer waives service of notice of rule for and on behalf of the respondent-workmen.

(2.) Since the short issue is involved in the present group of writ petitions, the same are heard and decided analogously by this common order.

(3.) The present writ petitions have been filed for quashing and setting aside the orders passed by the Labour Court, Vadodara in recovery applications filed by the respondent-employees. The respondent-employees are drivers and conductors.