SANGEETABEN PARVATBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of Rule on behalf of respondent State.

(2.) In all these petitions, the prayer of the petitioners is that the respondent no. 4 is not initiating any proceedings, much less proceedings under Sec. 29 of the Industrial Disputes Act for breach of the award. The other prayer is to direct the respondent State authorities to immediately implement the awards passed by the Labour Court.

(3.) This court on 22/3/2022 passed the following order: