(1.) This group of petitions is filed by the petitioners workmen against respective judgments and awards passed by the Industrial Tribunal, Bhavnagar in respective References. With consent of learned Advocates for the parties, all these petitions are taken up for joint hearing and disposal. The facts are recorded from lead matter, SCA No.10280 of 2011.
(2.) This petition is filed for following reliefs:-
(3.) The details of each of the petitioners with relevant date is hereby given in a tabular form as under:- <IMG>JUDGEMENT_1800_LAWS(GJH)9_2022_1.jpg</IMG>